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

NCT Delhi - Subsection

Section 6(1) in Madras Restriction of Habitual Offenders Act, 1948

(1)If in the opinion of the Chief Commissioner it is expedient to do so, he may, by notification, declare that any notified offender shall be restricted in his movements to a specified area.