Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 4 in The U.P. Habitual Offenders' Restriction Rules, 1957

4.

The Superintendent of Police shall cause register to be maintained in Form II of all restricted persons residing within his jurisdiction and make additions and alterations therein, from time to time, on the authority of the orders passed under Sections 8 to 10.