Legal Document View

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

State of Uttar Pradesh - Subsection

Section 13(2)(b) in The Uttar Pradesh First Offenders Probation Act, 1938

(b)the payment of remuneration and expenses to probation officers appointed by the State Government direct or or a subsidy to any society which provides persons for appointment as probation officers;