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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(3)(i) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

(i)before the institution of the prosecution, the offender shall not be liable to prosecution for such offence and shall, if in custody, be set at liberty;