Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(2)The Magistrate thus deputed shall issue a notice in Form 8 to the registered person requiring him to appear at a specified place and at a specified time for the purpose of the enquiry. The registered person will continue so to attend for the purpose of the enquiry until otherwise directed by the Magistrate.