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State of Uttar Pradesh - Section

Section 26 in The U.P. Blackmarketeer Prisoners Rules, 1979

26.

If there is anything apparently objectionable from the point of view of jail discipline in any communication made by, or intended to be delivered to a blackmarketeer prisoner, the Superintendent or in cases referred to the District Magistrate, the latter after consulting the Superintendent of the Jail, if necessary, may delete it.