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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3)(k) in Rajasthan Habitual Offenders Act, 1953

(k)[ the conditions for and the manner of approving or certifying privately managed settlements] [Substituted by ibid.];
(L)the discipline [and conduct of persons placed in a corrective settlement] [Substituted by ibid.], [---] [Omitted by ibid.] the periodical visitation [by official and non-official visitors] [Inserted by act 30 of 1958 (Published in Rajasthan Gazette Extraordinary Part 4 A dated 26-7-1958)] of such settlement and the removal from it of such persons, as it shall seem expendient to remove;