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 41] [Entire Act] State of Haryana - Subsection Section 41(3) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957 (3)Habitual Offenders may be employed on suitable works outside the Settlement with the approval of the Special Officer.
