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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(2)(f) in The Andhra Pradesh Habitual Offenders Act, 1962

(f)the conditions under which the offenders may be permitted to leave the area to which their movements have been restricted or the corrective settlements in which they have been placed;