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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(1)(c) in The Uttar Pradesh First Offenders Probation Act, 1938

(c)in exceptional case, any other person who in the opinion of the court, is a fit person to act as a probation officer, in the special circumstances of the case.