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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Uttar Pradesh - Subsection

Section 56(a) in U.P. Security Prisoners Rules, 1972

(a)The Superintendent may inflict on a security prisoner any of the punishments that he may award to a convicted prisoner for any offence specified in Section 45 of the Prisoners Act, 1894 (IX of 1894), read with Paragraph 806 of the Uttar Pradesh Jail Manual :