Section 14(1) in Nagaland Habitual Offenders Act, 1967
(1)Where the State Government is satisfied from the report of the Deputy Commissioner or otherwise that it is expedient with a view to the reformation of a registered offender and the prevention of crime that the registered offender should receive training of a corrective character for a substantial time, the State Government may by order in writing direct that the registered offender shall receive training of corrective character for such period not exceeding the duration of his registration or re-registration as maybe specified in the order.
