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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(3) in The Maharashtra Habitual Offenders Rules, 1960

(3)The settler shall exercise proper supervision over his dependents and shall not be an accessory to any breach of the provisions of rule 35 specified in sub-rule (2) committed by any of his dependents.