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[Cites 0, Cited by 0] [Section 16(8)] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(8)(i) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(i)All the evidence in the enquiry shall subject to the provisions of sub-rule (3) be taken in the presence of the registered person, or when his personal attendance is dispensed with, in the presence of his [Counsel] [Substituted for the word 'pleader' by Haryana Government Notification No. GSR 9/PA12/52/S.16/Amd.(1)/77 dated 14.1.1977.] and shall be recorded in the manner prescribed in the case of summons cases, as laid down in Chapter XXV of [the Code.] [Substituted for the words 'of the said Code of Criminal Procedure' by Haryana Government Notification No. GSR 9/PA12/52/S.16/Amd.(1)/77 dated 14.1.1977.]