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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(3) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(3)The Magistrate shall issue a notice in Form No. 12 to the registered person requiring him to appear at a specified place and at a specified time for the purpose of the enquiry. The registered person will continue so to attend for the purpose of the enquiry until otherwise directed by the Magistrate.