Section 3A in U.P. Prisoners' Release On Probation Rules, 1938
3A. [ [Inserted by Notification No. 1155-P/22-1583-46, dated 31st July, 1974 and substituted by Notification No. 10842-P/22-1052-59, dated 18th February, 1979.]
Prisoners sentenced to imprisonment for a period of one year or less under any Section of the Indian Penal Code or any other Act may be released on probation under Section 8 of the Act.]
