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State of Uttar Pradesh - Section

Section 8 in The U.P. National Security Prisoner (Conditions of Detention) Order, 1980

8. Interviews by Government Officers.

- Subject to the directions of the State Government, the Inspector General of Prisons, may, by general or special order, authorise any gazetted officer to interview a National Security Prisoner on Government work. All necessary precautions shall be taken at the time of such interviews.