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 50] [Entire Act] State of Haryana - Subsection Section 50(14) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957 (14)Having in his possession any article which has been forbidden by the Superintendent as capable of use as a weapon of offence.
