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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(2) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(2)On receipt of a report from the Superintendent of Police or suo moto, the District Magistrate or a Magistrate of the 1st Class shall hold an enquiry under Section 14(1) in the manner hereinafter appearing.