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 16 in U.P. Prisoners Attendance in Courts Rules, 1956 16. Prisoners shall be escorted to the courts and back again to the jail by the nearest route, but as far as possible, bazars and crowded thoroughfares should be avoided.
