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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(3) in The Assam Criminal Law (Amendment) Act, 1934

(3)No person in respect of whom any such order has been made requiring him to modify his residence or change of residence or to report himself to the police or so abstain from any specified Act, shall be deemed to be under restraint for the purpose of sub-section (2).