Legal Document View

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
[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1)(a) in The U.P. Blackmarketeer Prisoners Rules, 1979

(a)not more than two special interviews for the settlement of his business or professional affairs ordinarily to take place within two months of his arrest; such interviews shall be conducted in accordance with the provisions of these rules as regards place, duration and conditions of interviews, and the interview shall be strictly confined to the objects for which it is granted;