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

State of Uttar Pradesh - Subsection

Section 9(4) in The U.P. Essential Services (Conditions of Detention) Order, 1979

(4)Every letter written by an essential services prisoner and addressed to the Central or the State Government shall be forwarded immediately to the Secretary to the U.P. Government in Home (Jails) Department for necessary action.