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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Madhya Bharat - Subsection

Section 26(2)(vi) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952

(vi)the circumstances in which persons against whom an order of restriction or an order of settlement has been made, shall be required to possess and produce for inspection certificates of identity, and the manner in which such certificates shall be granted;