Section 20(2)(iv) in The U.P. Habitual Offenders' Restriction Act, 1952

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2)(iv) in The U.P. Habitual Offenders' Restriction Act, 1952

(iv)the grant of certificate of identity to habitual offenders against whom an order of restriction has been made, and the circumstances in which they shall produce such certificates for inspection;

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State of Uttar Pradesh - Subsection

Section 20(2)(iv) in The U.P. Habitual Offenders' Restriction Act, 1952