Section 6 in Punjab Habitual Offenders (Control and Reform) Act, 1952
6. [ Change of register.] [Substituted by the Punjab Habitual Offenders (Control and Reform) (Amendment) Act, 1953, Section 4.]
- The register when made, shall be placed in the keeping of the Superintendent of Police of the district, who may from time to time report to the District Magistrate such alterations as ought in his opinion to be made therein by way of addition or erasure.
