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

State of Madhya Bharat - Subsection

Section 10(2) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952

(2)Before making an order restricting the movements of any person to any area, the Court or Magistrate shall record and consider any objection which such person may urge in regard to the area to which his movements are proposed to be restricted.