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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1)(b) in U.P. Security Prisoners Rules, 1972

(b)
(i)to interview his legal adviser in connection with a proceeding in a Court of law to which the security prisoner is or will be a party;
(ii)to interview his legal adviser or any other person of his choice in connection with making a representation to Government regarding his detention.