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 17 in U.P. Prisoners Attendance in Courts Rules, 1956 17. When female prisoners are produced in courts, they shall not be sent along with the ordinary havalat guard; separate guard shall be provided.
