Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 3 in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956 3. Registration of habitual offenders The Government may direct the District Magistrate to make or cause to be made a register of habitual offenders within his district.
