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 58] [Entire Act] State of Uttar Pradesh - Subsection Section 58(b) in The U.P. Habitual Offenders' Restriction Rules, 1957 (b)he has not been awarded any disciplinary punishment for serious breach of these, rules during the six months preceding the date of release.
