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Daman and Diu - Section

Section 6 in The Goa, Daman and Diu Habitual Offenders Act, 1976

6. Power to take finger and palm impressions, footprints and photographs at any time.—

The District Magistrate, or any officer authorised by him in this behalf, may at any time order the finger and palm impressions, footprints and photographs, of any registered offender to be taken.