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State of Uttar Pradesh - Section

Section 286L in The General Rules (Criminal), 1977

286L. Segregation of different classes of prisoners. - In a jail where prisoners of more than one class are confined, the Superintendent shall make arrangements for the complete segregation of different classes in separate circles, enclosures or barracks in accordance with the requirements of section 27 of the Prisons Act, 1894 and the rules contained in this chapter.