Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 5 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957 5. Notice under section 7(2). - The notice under section 7(2) of the Act shall be in Form 3 and shall be served on the habitual offender in the manner prescribed by Rule 54.
