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 66 in U.P. Security Prisoners Rules, 1972 66. Non-official visitors, other than Members of the Legislature who are ex officio non-official visitors will not, except with the specific permission of the District Magistrate or the State Government be permitted to visit security prisoners.
