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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(2) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(2)If during his stay in the Settlement, the habitual offender is convicted of any offence, he shall be committed to the Settlement on the expiry of sentence awarded to him on this conviction, to undergo the residue of the period of his detention fixed under section 14.