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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(4) in The U.P. National Security Prisoner (Conditions of Detention) Order, 1980

(4)Every letter written by a National Security Prisoner and addressed to the Central or the State Government shall be forwarded immediately to the Secretary to the State Government in the Home (Jails-3) Department for necessary action.