Section 13(2)(a) in The U.P. Advertisements Tax Act, 1981

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2)(a) in The U.P. Advertisements Tax Act, 1981

(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.

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State of Uttar Pradesh - Subsection

Section 13(2)(a) in The U.P. Advertisements Tax Act, 1981