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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 10 in Criminal Tribes Act, 1871

10. Charge of register and Reporting desirable alterations.

- The register, when made, shall be kept by the District Superintendent of Police, who shall, from time to time, report to the said Magistrate any alterations which ought to be made therein, either by way of addition or erasure.