Section 4(2)(ii) in The U.P. Habitual Offenders' Restriction Act, 1952

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State of Uttar Pradesh - Subsection

Section 4(2)(ii) in The U.P. Habitual Offenders' Restriction Act, 1952

(ii)a period of more than three years has intervened between the date of notice and the expiry of the term of the last sentence of imprisonment passed against him;

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State of Uttar Pradesh - Subsection

Section 4(2)(ii) in The U.P. Habitual Offenders' Restriction Act, 1952