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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Maharashtra - Subsection

Section 50(2) in The Maharashtra Habitual Offenders Rules, 1960

(2)If the Board considers it advisable or desirable to discharge a settler before the expiry of the term of his training, it may make a suitable recommendation to the State Government or to the officer authorised by it in this behalf.