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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(2)(c) in The Karnataka Habitual Offenders Act, 1961

(c)the authority to whom and the manner in which any change or intended change of ordinary residence shall be notified under sub-section (1) of section 7;