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] [Entire Act] State of Uttar Pradesh - Section Section 286C in The General Rules (Criminal), 1977 286C. Form of classification. - The form of classification for convicted criminal prisoners is as prescribed below- (To be filed with the warrant)Form of Classification)(To be Tilled in Court)
