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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Nagaland - Subsection

Section 10(2) in Nagaland Habitual Offenders Act, 1967

(2)The State Government shall, after considering the representation and giving aggrieved person an opportunity of being heard, either confirm or cancel the registration, re-registration or order, as the case may be,and shall, in the case of confirmation, record a brief statement of the reasons therefor.