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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2)(g) in U.P. (Suspension Of Sentence Of Prisoners) Rules, 2007

(g)if the suspension of sentence has been obtained by furnishing wrong and misleading facts, no suspension of sentence shall be granted to such prisoner in future.