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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(2)(e) in Punjab Habitual Offenders (Control and Reform) Act, 1952

(e)the nature of the restrictions to be observed by persons whose movements have been restricted by notifications under Section 11 or Section 12;