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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(3) in The U.P. First Offenders' Probation Rules, 1939

(3)Until the probation officer takes charge of the offender from the Court, the Court may either keep the offender in custody or release him on his entering into a bond with or without sureties to appear in court on such date or dates as the Court may direct.