Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(2) in The U.P. Blackmarketeer Prisoners Rules, 1979

(2)Pencils, pen and ink, in addition to those admissible under Rule 37 as well as exercise books may be allowed to prisoners preparing for an examination to the extent considered necessary by the Superintendent.