Section 33(2)(a) in The U.P. Entertainments and Betting Tax Act, 1979

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(2)(a) in The U.P. Entertainments and Betting Tax Act, 1979

(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.

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State of Uttar Pradesh - Subsection

Section 33(2)(a) in The U.P. Entertainments and Betting Tax Act, 1979