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[Cites 0, Cited by 0] [Section 198(3)] [Section 198] [Entire Act]

State of Uttar Pradesh - Subsection

Section 198(3)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)been in jail for a period of at least three months by way of preventive detention or as an undertrial; or