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 34] [Entire Act] State of Punjab - Subsection Section 34(2) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957 (2)Such Officer-in-charge shall be responsible for the enforcement of the rules and the general welfare of the inmates of the Settlement, committed to his care.
