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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2) in Kerala Habitual Offenders Act, 1960

(2)After the register has been placed in the custody of the Superintendent of Police no fresh entry shall be made in the register, nor shall any entry be cancelled, except by, or under an order in writing of the District Magistrate.