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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2)(iii) in Punjab Habitual Offenders (Control and Reform) Act, 1952

(iii)the suitability of the restriction-area, or of the place of [residence] [Substituted for the word 'Settlement', by the Punjab Habitual Offenders (Control and Reform) (Amendment) Act, 1963, Section 8, (Punjab Act 20 of 1963).] as the case may be, which it is proposed to specify in the notification;