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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(3) in The Punjab Borstal Rules

(3)If the licensee is found to have committed a wilful breach of the conditions numbered (i) to (vi) in sub-rule 1, the license may be suspended or revoked in accordance with the provisions of section 18 of the Act and the licensee may be directed to return to a Borstal Institution.