Section 8(3) in Nagaland Habitual Offenders Act, 1967
(3)Upon the entry of the name and other particulars of a registered offender in the register under sub-Section (2), the provisions of this Act and the rules made thereunder shall apply to him as if he has been registered, in pursuance of a direction given under Section 3, in the register of the district to which he has changed his ordinary residence.
