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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(3) in The Orissa Restriction Of Habitual Offenders Act, 1952

(3)The State Government may cancel any notification issued under Sub¬section (1) or modify the same on the application of a person affected by the same or without such an application.