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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(3) in The Bombay Habitual Offenders Act, 1959.

(3)Where the State Government has already made an order under section 11 in respect of a habitual offender, the Magistrate shall not exercise any powers conferred by this section in respect of the same habitual offender, during any period in which the order of the State Government is in force.