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State of Bihar - Section

Section 24 in Bihar Control of Crimes Rules, 1978

24.

The District Magistrate or the Commissioner may for the purpose of rescinding an order under Section 3 in exercise of his power under Section 9 take into consideration any of the following factors :-
(i)that the person concerned has shown improvement in his behaviour;
(ii)that there is ground to believe that the original order of externment or restriction was not necessary;
(iii)that it would otherwise be in the public interest to rescind the same.