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State of Uttar Pradesh - Section

Section 61 in The U.P. Habitual Offenders' Restriction Rules, 1957

61.

Where a person released under Rule 58, fails to comply with the provision of Rule 60, his licence may be cancelled by the State Government and he shall, therefore, be liable to recommitment to a settlement for the remainder of the term for which he was originally ordered to be confined in a settlement.