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

State of Nagaland - Subsection

Section 7(2)(a) in Nagaland Habitual Offenders Act, 1967

(a)report himself once in each month or where the Deputy Commissioner for reasons specified in the order to direct, more frequently to such authority and in such manner as my be specified ;