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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1) in The Orissa Restriction Of Habitual Offenders Act, 1952

(1)If in the opinion of the State Government it is expedient so to do, they may, by notification declare that any notified offender shall be restricted in his movements to a specified area.