Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(4) in The Andhra Pradesh Habitual Offenders Act, 1962

(4)Upon registering the name and other particulars of a registered offender under sub. section (2) the provisions of this Act and the rules made thereunder shall apply to him as if he is registered, in pursuance of a direction given, under Section 3 in the register of the district to which he has changed his ordinary residence.