Section 9(2)(b) in The Punjab Probation of Offenders Rules, 1962

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State of Punjab - Subsection

Section 9(2)(b) in The Punjab Probation of Offenders Rules, 1962

(b)Lists containing the names of -

(i)probation officers appointed by the State Government;

(ii)salaried probation officers provided by Societies; and

(iii)part-time probation officers for service in the district or in specified areas of the district or allocated courts in the district, shall be kept by the District Probation Officer and made available to the courts, whenever necessary.

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State of Punjab - Subsection

Section 9(2)(b) in The Punjab Probation of Offenders Rules, 1962