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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Punjab - Subsection

Section 55(3) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(3)If a person on whom the notice referred to in sub-rule (1) is served, fails to show cause by appearing in person or through an authorised agent or by filing a written statement, within the time specified in the notice, it shall be presumed that he has no representation to make, against the proposed action.