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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(3) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(3)Custodial, clerical, supervisory, menial and other staff necessary for the maintenance of the Settlement shall be appointed by the Special Officer with the sanction of the Government.