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

State of Haryana - Subsection

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

(f)the circumstances in which registered persons shall be required to possess and produce for inspection, certificates of identity and the manner in which such certificates shall be granted;