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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(c) in Rajasthan Habitual Offenders Act, 1953

(c)[ 'corrective settlement' means any place established, approved or certified as a corrective settlement under section 7;] [Inserted by Act 30 of 1958 (Published in Rajasthan Gazette Extraordinary Part 4 A dated 26-7-1958)]