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State of Uttar Pradesh - Section

Section 3 in The U.P. National Security Prisoner (Conditions of Detention) Order, 1980

3. Accommodation.

- A National Security Prisoner shall be detained in cells or association barracks and shall, as far as possible, be kept separate from other prisoners. The Superintendents may if he considers it necessary to do so confine any particular National Security Prisoner in a solitary cell.