Section 9(2) in Nagaland Habitual Offenders Act, 1967
(2)Notwithstanding the cancellation, or expiry of duration or registrations a habitual offender may be registered in accordance with the provisions of this Act relating to registration as often as he is convicted of one or more of the scheduled offences at any time after cancellation, or expiry and the reregistration shall, unless earlier cancelled, cease to be in force on the expiry of five years from the date of such re- registration.
