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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Bombay Presidency - Subsection

Section 10(2) in The Bombay Habitual Offenders Act, 1959.

(2)The State Government shall, after considering the representation, and giving the aggrieved person an opportunity of being heard, either confirm or cancel the registration, re-registration or order, as the case may be, and shall in the case of confirmation record a brief statement of the reasons therefor.