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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1(3)(b) in The Uttar Pradesh First Offenders Probation Act, 1938

(b)The State Government may, by notification in the Gazette, direct that all or any of the remaining provisions of this Act shall come into force in any local area on such date or dates as may be specified in such notification.