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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(10) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(10)When a registered person is ordered by Government to be committed to a Settlement or School established under section 14, he shall be sent to such Settlement or School in police custody.