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] [Entire Act] State of Uttar Pradesh - Section Section 57 in The U.P. Habitual Offenders' Restriction Rules, 1957 57. Notwithstanding anything in these rules, the pass granted to a settler may be withdrawn by the authority granting it at any time without assigning any reason.
