Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 19 in The Maharashtra Habitual Offenders Rules, 1960

19.

In Greater Bombay the Commissioner of Police and elsewhere the District Superintendent of Police concerned may issue to any restricted person a permanent pass in Form 'F' specifying the days and the hours during which such person may visit the nearest bazar or market place outside the area to which his movements have been restricted, for making purchases or sales.