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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(3)(b) in The Uttar Pradesh First Offenders Probation Act, 1938

(b)without prejudice to the continuance in force of the bond or bonds, impose upon him, in respect of the first such failure, a penalty not exceeding the amount of fine which may be imposed for the original offence but in no case exceeding fifty rupees.