Report No. 154
25. Security for good behaviour from habitual offenders: Amendment of section 110
Do you agree with the suggestion that in section 110 of the principal Act in clause (f) in sub-clause (i)
(i) in item (g) the word "or" shall be omitted;
(ii) after item (g), the following item shall be substituted namely:
"(h) the Foreigners Act, 1946; or", in order to cheCk the flow of undesirable into the country and strengthen the hands of the State authorities by empowering them to take action under section 110 of the Code against persons assisting infiltration as laid down in section 15 of the Code of Criminal Procedure (Amendment) Bill, 1994"?
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