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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1) in The U.P. First Offenders' Probation Rules, 1939

(1)Where the Court decides to release an offender under sub-section (1) of Section 4 and to make a supervision order under sub-section (2) of Section 4 of the Act and the probation officer is present in Court, it shall entrust the offender to his charge.