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

State of Uttar Pradesh - Subsection

Section 9(1) in The U.P. Essential Services (Conditions of Detention) Order, 1979

(1)Every Essential Services Prisoner may write two letters of purely personal character in a month if a superior class prisoner and one letter in a month if an ordinary class prisoner. Such prisoner may, with the permission of the Superintendent, substitute a letter for an interview.