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State of Uttar Pradesh - Section

Section 10 in The U.P. Habitual Offenders' Restriction Rules, 1957

10.

Any person in respect of whom an order of restriction of movement only (under clauses (a) and (b) of sub-section (1) of Section (3) has been made, shall not leave or be absent from the limits of the area to which his movements have been restricted, without having obtained a pass in Form IV.