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State of Uttar Pradesh - Section

Section 19 in The U.P. Habitual Offenders' Restriction Rules, 1957

19.

(i)The list shall then be finalized and the names of the approved persons shall be arranged in alphabetical order alongwith the father's name, occupation and place of residence of each person.
(ii)The list so prepared shall be revised once in every two years in accordance with the procedure prescribed in Rules 17 and 18.