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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1) in Kerala Habitual Offenders Act, 1960

(1)The register shall be placed in the custody of the Superintendent of Police of the district concerned, who shall, from time to time, report to the District Magistrate any alterations which ought in his opinion to be made therein.