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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(2) in Punjab Habitual Offenders (Control and Reform) Act, 1952

(2)No court shall be competent to pass an order under Restriction of Habitual Offenders (Punjab) Act, 1918 (Act V of 1918), or under section 565 of the Code, in regard to a person against whom any order under this Act is in force.