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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(5) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(5)After completing the enquiry the Magistrate shall (as soon as may be) submit to the District Magistrate a detailed report, along with the record of enquiry and advising the necessity or otherwise of action under section 14 of the Act.