Section 8(1) in The Restriction of Habitual Offenders (Punjab) Act, 1918
(1)An order passed by a Sessions Judge under section 123(3) of the Code of Criminal Procedure, 1898, may [be in addition to] [Substituted for the words 'substitute for an order requiring security' by East Punjab Act 21 of 1949, section 3.] an order of restriction for the same or a less period.
