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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(2)(i) in The U.P. Criminal Law (Composition of Offences and Abatement of Trials) (Amendment) Act, 1979

(i)before the institution of the prosecution, the offender shall not be liable to prosecution for such offence and shall, if in custody, be set at liberty;