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State of Uttar Pradesh - Section

Section 48 in U.P. Security Prisoners Rules, 1972

48. Removal to Civil Hospital.

- If a security prisoner is seriously ill, and in the opinion of the District Magistrate and the Civil Surgeon treatment in the Civil Hospital is essential, the prisoner may be transferred to the Civil Hospital in the manner provided in Paragraph 1058 of the Uttar Pradesh Jail Manual. In such case the Superintendent will report the fact to the State Government through the Inspector-General of Prisons.