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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2)(ii) in The U.P. Habitual Offenders' Restriction Act, 1952

(ii)the areas to which the movements of any habitual offender may be restricted and the nature of the restrictions to be observed by such person;