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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Uttar Pradesh - Subsection

Section 63(f) in The General Rules (Criminal), 1977

(f)When a release order is issued by registered post with acknowledgement due/ speed post/fax/e-mail to a jail outside the district, the Presiding Officer of the Court shall immediately give an intimation about its dispatch by rediogram to the Superintendent of that jail.