Section 16(2)(n) in Punjab Habitual Offenders (Control and Reform) Act, 1952

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(2)(n) in Punjab Habitual Offenders (Control and Reform) Act, 1952

(n)the works, on which, and the hours during which, persons placed in an industrial, agricultural or reformatory settlement shall be employed, the rate at which they shall be paid, and the disposal, for the benefit of such persons, of the surplus proceeds of their labour; and

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State of Haryana - Subsection

Section 16(2)(n) in Punjab Habitual Offenders (Control and Reform) Act, 1952