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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Haryana - Subsection

Section 42(5) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(5)Notwithstanding anything contained in this rule, the Superintendent may, either during the apprenticeship period or thereafter, employ any settler on any remunerative job with which the settler is familiar such as mill work or work under private contractors.