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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(2) in The Punjab Probation of Offenders Rules, 1962

(2)Any society eligible under sub-rule (1) and desiring recognition shall make an application to the State Government, together with a copy each of its rules, by-laws, articles of association, list of its members and office- bearers and a statement showing its status and past record of social or public service.