Section 3(3)(b) in Jharkhand Control of Crimes Act, 2002

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State of Jharkhand - Subsection

Section 3(3)(b) in Jharkhand Control of Crimes Act, 2002

(b)

(i)require such person to notify his movement, or to report himself, or to do both, in such manner, at such time and to such authority or person, as may be specified in the order;

(ii)prohibit or restrict possession or use by him of such article as may be specified in the order;

(iii)direct him otherwise to conduct himself in such manner as may be specified in the order;

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State of Jharkhand - Subsection

Section 3(3)(b) in Jharkhand Control of Crimes Act, 2002