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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(2)(a) in Kerala Habitual Offenders Act, 1960

(a)report himself once in each month or, where the District Magistrate for reasons specified in the order so directs, more frequently, to such authority and in such manner as may be specified in the order; and