Section 15(1)(b) in The U.P. Blackmarketeer Prisoners Rules, 1979

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State of Uttar Pradesh - Subsection

Section 15(1)(b) in The U.P. Blackmarketeer Prisoners Rules, 1979

(b)

(i)to interview his legal adviser in connection with a proceeding in a court of law to which the blackmarketeer prisoner is or will be a party;

(ii)to interview his legal adviser or any other person of his choice in connection with making a representation to Government regarding his detention.

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State of Uttar Pradesh - Subsection

Section 15(1)(b) in The U.P. Blackmarketeer Prisoners Rules, 1979