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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(2) in Punjab Habitual Offenders (Control and Reform) Act, 1952

(2)The rules for the time being in force for the removal of prisoners shall apply to all persons removed under this section or under any other provision of this Act:Provided that an order from the Government or from the Inspector General of Prisons shall not be necessary for the removal of such persons.