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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Haryana - Subsection

Section 46(8) in The Punjab Borstal Rules

(8)If the licensee is found to have committed a breach of the conditions numbered (1) to (6) above, the license may be suspended or revoked in accordance with the provisions of section 18 of the Punjab Borstal Act, and the licensee may be directed to return to a Borstal Institution.