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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(ii) in The U.P. Habitual Offenders' Restriction Rules, 1957

(ii)The first review shall be held not later than three months, from the date of the order of restriction and the subsequent reviews at intervals not exceeding six months from the last review.