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[Cites 0, Cited by 2] [Section 9(3)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3)(b) in The Probation of Offenders Act, 1958

(b)where the failure is for the first time, then, without prejudice to the continuance in force of the bond, impose upon him a penalty not exceeding fifty rupees.