Section 15(2)(b) in The Goa, Daman and Diu Habitual Offenders Act, 1976

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Daman and Diu - Subsection

Section 15(2)(b) in The Goa, Daman and Diu Habitual Offenders Act, 1976

(b)is required in pursuance of section 110 of the Code to execute a bond for his good behaviour, and the Court or the Magistrate is satisfied from the evidence in the case and other materials on record that it is expedient with a view to his reformation and the prevention of crime, that he should receive training of a corrective character, for a substantial period, the Court or the Magistrate may, in lieu of sentencing him for such offence or,

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Daman and Diu - Subsection

Section 15(2)(b) in The Goa, Daman and Diu Habitual Offenders Act, 1976