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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(1) in The U. P. Opium Smoking Act, 1934

(1)Whenever two or more persons are prosecuted for any offence under this Act, the Magistrate may, if for reasons to be recorded by him, he thinks fit, tender to any such person a pardon or condition of his making a full and true disclosures of all facts connected with the offence.