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State of Uttar Pradesh - Section

Section 18 in U.P. (Suspension Of Sentence Of Prisoners) Rules, 2007

18. If parole is applied for agricultural work,-

(A)Whether application is for Cultivation ........................................
(B)Whether applications is for Harvesting of Crop ................................
(C)In both the cases indicate whether some other person is not available for the above work, give details .......................................