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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2)(b) in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956

(b)to give to him or such authority such information as may be necessary to enable the entry to be made: Provided that before adding the name of any person to such register, the District Magistrate or a person not below the rank of a Second Class Magistrate appointed by him in this behalf shall give him a reasonable opportunity to show cause why such addition should not be made.