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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(b) in The U.P. First Offenders' Probation Rules, 1939

(b)"Committee" means the district committee established by the Uttar Pradesh Discharged Prisoners' Aid Society in the district in which the probationer has a fixed place of abode or regular occupation or in which the probationer is likely to live during the period named for the observance of the conditions.