Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 30 in U.P. Security Prisoners Rules, 1972 30. Telegrams may be sent at the expense of the prisoner sending them. They shall count as letters for the purpose of Rule 23 and shall pass through censorship in the same-manner as letters.
