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

State of Uttar Pradesh - Subsection

Section 9(6) in The U.P. National Security Prisoner (Conditions of Detention) Order, 1980

(6)Telegram may be sent at the expense of the prisoners sending them. They shall be treated as letters for purposes of this order and shall be governed by; the same rules as are applicable to letters.