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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Nagaland - Subsection

Section 7(1) in Nagaland Habitual Offenders Act, 1967

(1)Every registered offender shall notify to such authority and in such manner as may be prescribed any change or intended change of his ordinary residence :Provided that where such offender changes or intended to change his ordinary residence to another district (whether within the same State or not) he shall notify the change or intended change to the Deputy Commissioner.