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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(4) in The U.P. Essential Services (Conditions of Detention) Order, 1979

(4)The provisions of Sections 266 to 271 (both inclusive) of the Code of Criminal Procedure, 1973 and the U.P. Prisoner (Attendance in Courts) Rules, 1956, shall apply to appearances of every Essential Services Prisoner in Courts.