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

State of Uttar Pradesh - Subsection

Section 12(4) in The Uttar Pradesh First Offenders Probation Act, 1938

(4)No variation in, or addition to, the conditions of any bond made under the provisions of Section 11, shall affect the liability of any surety to the bond in respect of any condition which has not been varied.