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 38 in U.P. Security Prisoners Rules, 1972 38. Transmission through Superintendent. - No letter, newspapers, or other communication shall be transmitted to or from any security prisoner except through the Superintendent or such other officer as the State Government may, by general or special order designate in this behalf.
