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

State of Jammu-Kashmir - Subsection

Section 5(ii) in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956

(ii)to give to that person such information as may be necessary to enable him to complete the register, and cause a register of habitual offenders to be prepared: