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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1) in The U.P. First Offenders' Probation Rules, 1939

(1)Before appointing any person to act as a probation officer, a society shall submit to the Government its proposal giving his name, father's name, caste, full address, age, educational qualifications, past antecedents, social status and any other particulars which the society may deem proper.