Section 3(1)(b) in The U.P. Habitual Offenders' Restriction Act, 1952

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State of Uttar Pradesh - Subsection

Section 3(1)(b) in The U.P. Habitual Offenders' Restriction Act, 1952

(b)to intimate to such authority and in such manner, as may be prescribed, his place of residence, every change or intended change thereof or any absence or intended absence therefrom or;

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State of Uttar Pradesh - Subsection

Section 3(1)(b) in The U.P. Habitual Offenders' Restriction Act, 1952