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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(3) in The Uttar Pradesh First Offenders Probation Act, 1938

(3)Where any additional condition is imposed under the provisions of Section 11, such additional condition shall not be binding on any surety to the bond unless he has accepted it in writing.