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[Cites 0, Cited by 0] [Section 104A(2)] [Section 104A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 104A(2)(a) in The U.P. Co-operative Societies Act, 1965

(a)before the institution of the prosecution, the offender shall not be liable to prosecution for such offence and shall, if in custody be set at liberty;