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

State of Punjab - Subsection

Section 36(8) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(8)Before taking any action under section 14(1) of the Act, the Government may, if not satisfied with any of the said reports or the proceedings of the said enquiry, send back the records of the enquiry to the District Magistrate for a further or fresh enquiry in accordance with its directions.