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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(4) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(4)Every registered Habitual Offender shall report immediately at the Police Station within the jurisdiction of which he is residing, the loss or damage to his Identification Roll and the circumstances in which it was lost or damaged. On receipt of such report from the registered Habitual Offender, the Station House Officer shall prepare and issue a fresh 'Identification Roll' marked 'Duplicate' in form No. 6, obtain the acknowledgement of the Habitual Offender and attach the same with the History Sheet.Before issue of the duplicate 'Identification Roll' the Station House Officer shall make such enquiries as are practicable about the loss or damage of the 'Identification Roll' and forward the same with the note ordering the issue of the duplicate copy to the District Police Office for being placed with the History Sheet, maintained at that office.