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State of Haryana - Section

Section 10 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

10. Submission of recommendation for action under section 10 of the Act. [Section 16(1)].

- If the Superintendent of Police considers that any registered Habitual Offender should be placed under the restrictions contemplated under section 10, he shall submit proposals to the District Magistrate in Form No. 7.