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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(4) in U.P. Prisoners' Release On Probation Rules, 1938

(4)An order of revocation of licence shall be in Form E and shall be served upon the licensee if detained in prison by the Superintendent of the Prison, and, if not detained in prison by the officer-in-charge of police station.