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 7] [Entire Act] State of Punjab - Subsection Section 7(5) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957 (5)If a registered Habitual Offender is arrested or convicted, the 'Identification Roll' shall be treated as his personal property and dealt with as such.
