Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(c) in The U.P. National Security Prisoner (Conditions of Detention) Order, 1980 (c)"Superintendent" means the officer appointed to be or to act as the Superintendent of Jail or other place in which the detent is ordered to be detained.
