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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(2)(c) in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956

(c)The addition of names to the register and the erasure of names therein, and the mode in which the notice referred to in sub-section (2) of section 7 shall be given;