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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(1) in The U.P. Blackmarketeer Prisoners Rules, 1979

(1)A blackmarketeer prisoner, who is preparing for an examination for which permission has been accorded both by the State Government and by the authorities conducting the examination may be allowed to get prescribed books at his own cost for studies inside the jail.