Section 565(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)[the Government] [Substituted by Act. XV of 2004 for 'High Court'.] [in consultation with the High Court] [Words inserted by Act XL of 1966.] may make rules to carry out the provisions of this section relating to the notification of residence or change of or absence from residence by released convicts.
