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[Cites 0, Cited by 0] [Section 8A(2)] [Section 8A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8A(2)(a) in U.P. Cinemas (Regulation) Act, 1955

(a)before the institution of the prosecution, the offender shall not be liable to prosecution for such offence and shall, if in custody, be set at liberty;