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State of Uttar Pradesh - Section

Section 46 in The U.P. Blackmarketeer Prisoners Rules, 1979

46. Medical treatment.

- Blackmarketeer prisoners will ordinarily be treated by the Medical Officer of the jail. If that Officer considers that it is advisable to consult or engage an outside doctor in any case, he will refer the matter for the orders of the State Government, through the Superintendent, except in an emergency when he may call in outside opinion on his own initiative.