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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(b) in Himachal Pradesh Habitual Offenders Act, 1969

(b)escapes from any corrective settlement in which he is placed, he may be arrested without warrant by a police officer and taken before a Magistrate who on proof of the facts, may order him to be removed to such area or to such corrective settlement, there to be dealt with in accordance with this Act and rules made thereunder.