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State of Gujarat - Section

Section 13 in The Civil Jails Act, 1874

13. Strangers may be admitted to Civil Jail.

- The Civil Jail shall be opened daily for the admission of those wishing to visit prisoners from 9 a.m. till 3 p.m., and no stranger shall be allowed to remain in the Civil Jail beyond the abovementioned hours except by permission of the Judge, the Assistant Judge of the district; or on the recommendation of the medical officer by the permission of the nazir in charge of the jail.