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

State of Nagaland - Subsection

Section 5(1) in Nagaland Habitual Offenders Act, 1967

(1)The register shall be placed in the keeping of the Superintendent of Police who, shall, from time to time, report to the Deputy Commissioner any alterations which ought in his opinion to be made therein.