Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 10 in The U.P. Essential Services (Conditions of Detention) Order, 1979

10. Examinations.

- An Essential Services Prisoner shall during the period of detention not ordinarily be permitted to appear at or take examination in jails. In exceptional cases, necessary permission may be granted by the State Government.