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] [Entire Act] State of Uttar Pradesh - Section Section 18 in The U.P. Habitual Offenders' Restriction Act, 1952 18. Procedure. - The provisions of Chapter XX of the Code shall apply, as far as may be to the proceedings under Sections 4, 6 and 12 of this Act as they apply to a summons case.
