Section 2 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
2. Definitions.
- In these Rules unless there is anything repugnant in the subject or context :-(i)"Act" means the Punjab Habitual Offenders (Control and Reform) Act (XII of 1952), as amended from time to time;(ii)"section" means a section of the Act;(iii)"Form" means a form appended to these Rules;(iv)"District Magistrate" means the District Magistrate of the District;(v)"Superintendent of Police" means the Superintendent of Police of the District.(b)The words defined in section 2 of the Act shall have the same meaning when used in the Rules. Words and expressions used but not defined shall have the meaning assigned to them in the Code.[-] [The words 'of Criminal Procedure, (Act V of 1898)' deleted by Haryana Government Notification No. GSR 9/PA12/52/S.16/Amd.(1)/77 dated 14.1.1977.]Registration
