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 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(2) in The U.P. First Offenders' Probation Rules, 1939 (2)The Government may, after making further enquiries if necessary pass such orders on the application as it may deem fit.
