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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Bombay Presidency - Subsection

Section 9(1) in The Bombay Habitual Offenders Act, 1959.

(1)Subject to the provision of sub-section (3), the registration of a habitual offender under this Act shall, unless earlier cancelled, cease to be in force on the expiry of five years from the date of such registration, and on such cancellation of expiry the habitual offender shall cease to be a registered offender.