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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(2) in The U.P. First Offenders' Probation Rules, 1939

(2)The Uttar Pradesh Discharged Prisoner's Aid Society is hereby recognised by the State Government as a society within the meaning of Section 9 (1) (b) of the Act to provide persons to act as probation officers.