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

State of Punjab - Subsection

Section 36(7) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(7)The District Magistrate shall forward to the Government the record of enquiry and the Magistrate's report, along with his own comments as to necessity for action under the said section 14.