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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(ii) in The U.P. Habitual Offenders' Restriction Rules, 1957

(ii)such person is reasonably suspected by the Superintendent of Police, for reasons to be recorded in writing, of having been concerned in the commission of a non-bailable offence, he shall, on being served with a written order of the Superintendent of Police, report himself in the manner prescribed in clause (a).