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 37] [Entire Act] State of Haryana - Subsection Section 37(1) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957 (1)On the expiry of the period of detention given in the order under section 14, the Habitual Offender shall be finally discharged from the Settlement.
