Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54] [Entire Act] State of Uttar Pradesh - Subsection Section 54(2) in The U.P. Habitual Offenders' Restriction Rules, 1957 (2)The Inspector-General may, in special circumstances, exempt any settler from the necessity of obtaining a pass for proceeding to any place.
