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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(4) in The U.P. Habitual Offenders' Restriction Rules, 1957

(4)The settler shall exercise proper control over his dependants and shall not be an accomplice in any breach of the provisions of Rule 40 as specified in sub-rule (3), committed by any of his dependants.