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

NCT Delhi - Subsection

Section 6(2)(ii) in Madras Restriction of Habitual Offenders Act, 1948

(ii)whether the offender follows any lawful occupation, and whether such occupation is a real one or merely a pretence for facilitating the commission of offences;