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State of Uttar Pradesh - Section

Section 11 in The U.P. Essential Services (Conditions of Detention) Order, 1979

11. Punishment.

- The Superintendent may inflict on an Essential Services Prisoner any of the punishments that he may award to a convicted prisoner for any offence specified in Section 15 of the Prisons Act, 1894 read with paragraph 806 of the Uttar Pradesh Jail Manual.