Legal Document View

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
[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(6)(ii) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(ii)The District Magistrate may before passing orders under [section] [Substituted for the words 'the said section' vide Haryana Government Notification No. GSR 9/PA12/52/S.16/Amd.(1)/77 dated 14.1.1977.] 10(1), set aside the ex-parte proceeding of the enquiry and the Magistrate's report thereon for good cause shown on application made to him (the District Magistrate) within seven days of the Magistrate's said report, and direct a fresh enquiry to be made in the manner prescribed in this rule.