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] [Section 271] [Entire Act] State of Uttar Pradesh - Subsection Section 271(2) in The General Rules (Criminal), 1977 (2)(a)a state prisoner detained under Regulation III of 1818: or(b)a prisoner detained without trial under any other law relating to the detention of such prisoners: and
