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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

Bombay Presidency - Subsection

Section 15(3)(b) in The Bombay Habitual Offenders Act, 1959.

(b)take into consideration the physical and mental condition of the offender and his suitability for receiving corrective training in a corrective settlement, and