Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(2) in U.P. (Suspension Of Sentence Of Prisoners) Rules, 2007 (2)The Government may in special circumstances extend the period of suspension of sentence referred to in sub-rules (1) for a period not exceeding one month.
