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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2) in The U.P. First Offenders' Probation Rules, 1939

(2)The Government may in its discretion after making such further inquiry as may be deemed necessary, approve or refuse to approve the appointment of the candidate by the society to act as a probation officer.