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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(1) in Kerala Habitual Offenders Act, 1960

(1)If in the opinion of the Government it is necessary or expedient inhinet interests of the general public so to do, the Government may by order direct that any registered offender shall be restricted in his movements to such area and for such period not exceeding three years as may be specified in the order.