Section 14(2)(b) in Nagaland Habitual Offenders Act, 1967

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State of Nagaland - Subsection

Section 14(2)(b) in Nagaland Habitual Offenders Act, 1967

(b)is required in pursuance of Section 10 of the Code of Criminal Procedure, 1898 to execute a bond for his good behaviour, and the court or the Magistrate is satisfied from the evidence in the case and other materials or record that it is expedient with a view to his reformation and prevention of crime that he should receive training of corrective character for substantial time, the court or Magistrate may, in the lieu of sentencing him for such offence or, as the case may be, requiring him to execut such bond direct that he shall receiver corrective training for such term of not less than two or not more than five years as the court of the Magistrate may determine.

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State of Nagaland - Subsection

Section 14(2)(b) in Nagaland Habitual Offenders Act, 1967