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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Daman and Diu - Subsection

Section 13(3) in The Goa, Daman and Diu Habitual Offenders Act, 1976

(3)Where the Government has already made an order under section 11 in respect of a habitual offender, the Magistrate shall not exercise any powers conferred by this section in respect of the same habitual offender, during any period in which the order of the Government is in force.