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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(f) in The Maharashtra Habitual Offenders Rules, 1960

(f)[ "Director of Correctional Services" or "Deputy Director of Correctional Services" means an officer appointed as such by the State Government for the settlement] [Substituted by G. N. of 4.7.1973.];