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State of Uttar Pradesh - Section

Section 26 in U.P. Security Prisoners Rules, 1972

26.

If there is anything apparently objectionable from the point of view of jail discipline in any communication made by, or intended to be delivered to, a security prisoner, the Superintendent or in cases referred to the Superintendent of Police, the Superintendent of Police after consulting the Superintendent of the jail, if necessary, may delete it.