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 42 in U.P. Security Prisoners Rules, 1972 42. Games and sports. - Provision for carom draughts, chess and playing cards shall be made at the expense of the State Government. Other indoor games may be provided at the expense of the individual security prisoners at the discretion of the Superintendent.
