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State of Uttar Pradesh - Section

Section 18 in U.P. Prisoners' Release On Probation Rules, 1938

18. Previous reference, if any, made to Government either by the Superintendent of the jail himself or through the District Magistrate on the subject or release of the prisoner........................

Entries checked with warrantsSuperintendent of Jail.Jailor,Date.......................Name of Jail.........................* Note.-These entries should be in the hand of the Superintendent.(To be filled in by District Magistrate)