Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(c) in The U.P. First Offenders' Probation Rules, 1939 (c)"Probationer" means an offender who is under 25 years of age and in respect of whom the court has made a supervision order under sub-section (2) of Section 4 of the Act.
