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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(6) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(6)The District Magistrate shall forward to the Government the record of enquiry and the Magistrate's report, along with his own comments as to the necessity of action under the said section 11, having due regard also to the provisions of sub-section (2) of the said section 11.