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 60] [Entire Act] State of Uttar Pradesh - Subsection Section 60(c) in The U.P. Habitual Offenders' Restriction Rules, 1957 (c)he shall obey, whilst released on licence, such conditions as to roll call and taking of passes as may be ordered by the State Government.
