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

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

(h)the conditions to be inserted in any such pass in regard to :-

(i)the places where the holder of the pass may go or reside;

(ii)the persons before whom, from time to time, he shall be bound to report himself; and

(iii)the time during which he may absent himself;

Legal Document View