Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2) in The U.P. National Security Prisoner (Conditions of Detention) Order, 1980

(2)Every National Security Prisoner may receive letters of purely personal character. Such letters shall not be more than two in a month in case of a superior class prisoner and not more than one in a month in case of an ordinary class prisoner.