Section 40 in The Prisons Act, Svt. 1977 [Jammu and Kashmir]
40. Visit to civil and unconvicted criminal prisoners
Due provision shall be made for the admission, at proper times and under proper restrictions, into every prison of persons with whom civil or unconvicted criminal prisoners may desire to communicate, care bring taken that so far as may be consistent with the interests of justice, prisoners under trial may see their duly qualified legal advisers without the presence of any other person.
