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 50] [Entire Act] State of Haryana - Subsection Section 50(5) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957 (5)Doing any act or using any language calculated to wound or offend the feelings and religious sentiments of any other Habitual Offender.
