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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2) in The U.P. First Offenders' Probation Rules, 1939

(2)If the probation officer is not present in Court at the time of the passing of the order, the Court shall fix a date for the probation officer to come and take charge of the offender and shall on the date so fixed entrust the offender to his charge.