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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(3) in The U.P. First Offenders' Probation Rules, 1939

(3)Entries in the register specified in clause (a) of sub-rule (1) shall be initialled by the presiding officer of the Court passing the supervision order. The diary specified in clause (b) shall be initialled by the Secretary of the Committee once a month, and all entries in the book specified in clause (c) shall also be initialled by the Secretary of the Committee.