Section 33(2)(a) in The U.P. Habitual Offenders' Restriction Rules, 1957

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(2)(a) in The U.P. Habitual Offenders' Restriction Rules, 1957

(a)ascertain by making such enquiry as he deems fit, that the settler is responsible for the maintenance of the dependant and that he and his dependants cannot conveniently live apart, and

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State of Uttar Pradesh - Subsection

Section 33(2)(a) in The U.P. Habitual Offenders' Restriction Rules, 1957