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[Cites 0, Cited by 0] [Section 394] [Entire Act]

Union of India - Subsection

Section 394(5) in Bharatiya Nagarik Suraksha Sanhita, 2023

(5)The State Government may, by notification, make rules to carry out the provisions of this section relating to the notification of residence or change of, or absence from, residence by released convicts.