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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2)(d) in Rajasthan Habitual Offenders Act, 1953

(d)the manner in which the registered offender may earn his livelihood within that area and the adequacy of arrangements which are, or are likely to be, available therefor.