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State of Uttar Pradesh - Section

Section 9 in The U.P. Blackmarketeer Prisoners Rules, 1979

9.

All articles of clothing and bedding supplied by the Stale Government shall remain the property of the State Government. They shall not be taken away by any blackmarketeer prisoner on release save to the extent considered necessary for health and decency by the Superintendent in the case of a blackmarketeer prisoner whose own clothing and bedding are insufficient for these purposes.