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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Bharat - Subsection

Section 16(1) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952

(1)If in the opinion of the District Magistrate it is expedient to do so, he may pass an order of restriction against a habitual criminal, ordinarily residing in his District, for a term not exceeding three years at a time.