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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Haryana - Subsection

Section 42(1) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(1)It shall be the duty of the Superintendent of Settlement to satisfy himself personally that every Habitual Offender residing in a Settlement under his charge is provided with sufficient means of livelihood and he shall report to the Special Officer any difficulty encountered in this connection.