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 19] [Entire Act] State of Uttar Pradesh - Subsection Section 19(ii) in The U.P. Habitual Offenders' Restriction Rules, 1957 (ii)The list so prepared shall be revised once in every two years in accordance with the procedure prescribed in Rules 17 and 18.
