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State of Uttar Pradesh - Section

Section 101 in The General Rules (Criminal), 1977

101. Order suspending sentence to be certified.

- When a Court orders that the execution of a sentence be suspended, it shall certify its order to the Court by which the sentence was passed, and, if the appellant or applicant is in jail, also to the officer-in-charge of the jail for communication to the appellant or applicant, and for report that the direction has been complied with.