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 4 in The U.P. Blackmarketeer Prisoners Rules, 1979 4. Classification. - Blackmarketeer prisoners shall be placed in the ordinary class, unless otherwise specifically directed by the detaining authority.
