Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Haryana - Subsection Section 41(3) in The Punjab Borstal Rules (3)To visit or receive reports from the persons with whom the licensee is employed at such reasonable intervals as may be specified in the probation order or subject thereto, as the parole officer may think fit.
