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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(1)When an application is made to the Commissioner of the Division under section 8 of the Act for the erasure of the name from the register of Habitual Offenders the Commissioner shall give the District Magistrate concerned, an opportunity to show cause against the application.