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[Cites 0, Cited by 0] [Section 36(9)] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(9)(ii) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(ii)The District Magistrate may, before making his report to Government under sub-rule (7) set aside the ex-parte proceedings of enquiry by the Magistrate and his report thereon for good cause shown on application made to him (the District Magistrate) within seven days of the Magistrate's said report, and direct a fresh enquiry to be made in the manner prescribed in this rule.