Legal Document View

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
[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2)(e) in The Punjab Probation of Offenders Rules, 1962

(e)submit to the Chief Controlling Authority, the Chief Probation Officer, the District Magistrate and the court such other reports as may be required by the Chief Probation Officer or the Chief Controlling Authority or the State Government;