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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(2)The period of notice of the intended change shall be as follows, that is to say, if the new residence is :-
  Days
(a) within the same Police Station 3
(b) outside the Police Station butin the same district 7
(c) in another district in the sameState 10
If for any reason such member subsequently changes his intention to take up his residence at the place and on the date specified in the notice, he shall at once inform the officer, specified in Form No. 9.