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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(2) in The U.P. Essential Services (Conditions of Detention) Order, 1979

(2)The Superintendent may at any time impose fetters on an essential services prisoner if he considers that there is a serious danger of such prisoner escaping if fetters are not imposed.