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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(2) in The U.P. Habitual Offenders' Restriction Act, 1952

(2)notwithstanding anything contained in the Code, a Magistrate of the first class may pass a sentence of confinement in settlement under sub-section (1) for a term up to three years.