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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(4) in The Uttar Pradesh First Offenders Probation Act, 1938

(4)If a penalty imposed under clause (b) of sub-section (3) is not paid within such period as the court may, from time to time fix, the court, instead of realizing the penalty, may sentence the offender for the original offence.