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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Punjab - Subsection

Section 41(1) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(1)Every Habitual Offender residing in a Settlement shall, unless he is by old age, physical infirmity or illness unfit for manual labour, be employed on some kind of labour or industry to be determined for each Settlement with the approval of the Government.