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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Nagaland - Subsection

Section 5(2) in Nagaland Habitual Offenders Act, 1967

(2)After the register has been placed in the keeping of the Superintendent of Police, no fresh entry shall be made in the register, not shall any entry be cancelled, except by , or under an order in writing of the Deputy Commissioner.