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[Cites 0, Cited by 0] [Section 286F] [Entire Act]

State of Uttar Pradesh - Subsection

Section 286F(b) in The General Rules (Criminal), 1977

(b)A revision of the classification into categories and sub-categories on the ground of continuous good or bad conduct may also be recommended by the Superintendent to the Inspector General of Prisons and the Inspector General's order shall be final.