Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of Uttar Pradesh - Subsection Section 42(b) in The U.P. Habitual Offenders' Restriction Rules, 1957 (b)A settler whose conduct is found to be satisfactory, may be granted remission by the Inspector-General for a period not exceeding one month for each year of confinement.
