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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2) in The Punjab Probation of Offenders Rules, 1962

(2)At the first time meeting the probation officer shall -
(a)explain to the probationer the conditions of the supervision order;
(b)advise him as to how he should conduct himself; and
(c)specify the days on which he should report to the officer, the time and place of reporting being so arranged as to avoid unnecessary hardship to the probationer and to secure proper privacy: and inform the probationer that any omission on his part in so reporting will have to be satisfactorily accounted for.