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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(3)(ii) in The Punjab Probation of Offenders Rules, 1962

(ii)maintain standards of supervision work and manage institutions or other premises referred to in [rule 29] [Substituted by GSR 6/CA-20-58-S-18 Amd. (1) 64 dated the 20th December, 1963.], if any, under it to the satisfaction of the Chief Controlling Authority; and