Section 3(3)(b) in The Bihar Control of Crimes Act, 1981

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State of Bihar - Subsection

Section 3(3)(b) in The Bihar Control of Crimes Act, 1981

(b)

(i)require such person to notify his movements 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 any 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; until the expiry of such period, not exceeding six months as may be specified in the order.

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State of Bihar - Subsection

Section 3(3)(b) in The Bihar Control of Crimes Act, 1981