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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Haryana - Subsection Section 12(b) in The Restriction of Habitual Offenders (Punjab) Act, 1918 (b)no order of restriction shall be passed against any person under this section until he has been given an opportunity of showing cause why such order should not be passed.
