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] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(1) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(1)The Superintendent of Police shall report to the District Magistrate the case of registered offenders who in his opinion should be placed in a Settlement or School established under section 14, together with grounds for such action.