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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(1) in U.P. Prisoners' Release On Probation Rules, 1938

(1)Any prisoner eligible for release under Section 2 of the Act may make an application in Form-A to the Superintendent. Such Forms shall be printed at the cost of the Government and supplied free of charge to prisoners, to their relatives and to persons offering themselves as their guardians.]