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 8 in The U.P. Blackmarketeer Prisoners Rules, 1979 8. Women blackmarketeer prisoners in the superior and the ordinary classes shall be allowed the same scales of clothing as convicted women prisoners of the corresponding classes.
