Section 16(2)(h) in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

(h)the conditions to be inserted in any such pass in regard to-

(i)the places where the holders of the pass may go or reside;

(ii)the persons before whom, from time to time, he shall be bound to report himself; and

(iii)the time during which he may absent himself;

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