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State of Jammu-Kashmir - Section

Section 13 in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956

13. Verification of presence of registered person within prescribed areas or place of residence

Every registered person whose movements have been restricted or who has been settled in a place of residence under the provisions of this Act shall attend at such place and at such time and before such person as may be directed in this behalf.