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] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(b) in The U.P. Habitual Offenders' Restriction Rules, 1957

(b)The officer-in-charge of the Police Station within whose jurisdiction such person resides may, on due cause being shown, grant to such person leave of absence for a period not exceeding 15 days and issue a pass accordingly.