Legal Document View

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
[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2)(b) in Punjab Habitual Offenders (Control and Reform) Act, 1952

(b)to give to him or such authority such information as may be necessary to enable the entry to be made;[-] [The word 'and' at the end of clause (b) and the whole of clause (c) omitted by Section 5 (ii) and (c) ibid.]