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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(1)(b) in Punjab Habitual Offenders (Control and Reform) Act, 1952

(b)settled in any place [of residence] [Inserted by Punjab Habitual Offenders (Control and Reform) (Amendment) Act 1953, Section 7(i)(a).], the Government may by notification in the official Gazette, declare that such [person] [Substituted for the word 'persons' by Section 7(i)(b), ibid.] shall be restricted to the area specified in the notification or shall be settled in the place of [of residence] [Inserted by Punjab Habitual Offenders (Control and Reform) (Amendment) Act 1953, Section 7(i)(a).] so specified, as the case may be :