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State of Uttar Pradesh - Section

Section 30 in The U.P. Habitual Offenders' Restriction Rules, 1957

30.

A copy of the proceedings of each meeting of the Advisory Committee and also the remarks recorded by the members of the Committee at the time of their visit shall be sent to the Inspector-General with such remarks as the Manager may desire to offer in explanation or otherwise and thereupon the Inspector-General shall pass such orders as he thinks necessary. The Manager shall place a copy of such order before the quarterly meeting of the Committee or send it to the member making the remarks, as the case may be.