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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(2) in The Punjab Probation of Offenders Rules, 1962

(2)A probationer may also be required to reside in any such institution or premises in pursuance of any order of the Court which passed the supervision order, or in terms of the bond entered into by the probationer.