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State of Maharashtra - Section

Section 27 in The Maharashtra Habitual Offenders Rules, 1960

27.

When a settler earns in a settlement more money, than is necessary for his maintenance, the Superintendent may deposit the surplus, from time to time, in Savings Bank account opened in the name of such settler. When an account of this nature has been opened, the pass book shall be made over to the depositor who shall produce it whenever called upon by the Department Officers for inspection or for the purpose of making further deposits.