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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(3) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(3)The nature of restrictions to which each such member shall be liable and any additions or alterations to be made in the roll call register shall be communicated to the person authorised or appointed under section 20 of the Act from time to time by the officer-in-charge of the Police Station.