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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2)(d) in Kerala Habitual Offenders Act, 1960

(d)the manner in which the registered offender may earn his living within such area, and the adequacy of arrangements which are, or are likely to be, available therefor.