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[Cites 0, Cited by 0] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(2) in Madras Restriction of Habitual Offenders Act, 1948

(2)Any notification or order issued or made under the said Act in respect of any person referred to in sub-section (1), and in force at the commencement of this Act, restricting the movements of such person or placing him in a settlement shall be deemed to have beep issued or made under this Act.