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State of Maharashtra - Section

Section 20 in The Maharashtra Habitual Offenders Rules, 1960

20.

The general control of all settlements shall vest in the [Director of Correctional Services] [Substituted by G. N. of 19.9.1975.] who may be assisted by the [Deputy Director of Correctional Services] [Substituted by G. N. of 4.7.1973.].