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 20] [Entire Act] State of Haryana - Subsection Section 20(a) in Punjab Habitual Offenders (Control and Reform) Act, 1952 (a)a person who has failed to give information in answer to a notice under Section 5 of the Act;
