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

State of Haryana - Subsection

Section 18(1) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(1)Every person authorised or appointed under section 20 of the Act in whose village restricted Habitual Offenders reside, will be furnished by the Officer-in-charge of the Police Station with an attendance register in Form No. 13 after entering therein the names of the restricted Habitual Offenders.