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State of Uttar Pradesh - Section

Section 178 in The General Rules (Civil), 1957

178. Decree-holder's liability to pay for civil prisoner's detention in Jail.

- The court shall direct the attention of a decree-holder taking action under Sections 55 and 59 of the Code, to the provisions of Section 33 of the Prisons Act, 1894, and to paragraphs 464 to 466 of the U.P. Jail Manual, which are set out below :