Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 58 in U.P. Security Prisoners Rules, 1972 58. The Superintendent may at any time impose fetters on a security prisoner if he considers that there is serious danger of the security prisoner escaping, if fetters are not imposed.
