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[Cites 0, Cited by 0] [Section 1(4)] [Section 1] [Entire Act]

State of Uttarakhand - Subsection

Section 1(4)(B) in The Uttarakhand (Suspension of Sentences of Prisoners) Rules, 2017

(B)The convicted prisoners who have other criminal cases pending against them before the (sic other) court (sic courts).