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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

Bombay Presidency - Subsection

Section 25(2)(c) in The Bombay Habitual Offenders Act, 1959.

(c)the authority to whom and the manner in which any change or intended change of ordinary residence shall be notified under sub-section (1) of section 7;