Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 32 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

32. Inspection of residences. [Section 16(2)(k)].

- Any Magistrate or any Police Officer not below the rank of an Assistant Sub-Inspector, may, at any time check-up the premises of a Habitual Offender restricted under section 11 and inspect his residence.Settlements