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Union of India - Section

Section 37 in The Prisons Act, 1894

37. Sick prisoners.

(1)The names of prisoners desiring to see the Medical Subordinate or appearing out of health in mind or body shall, without delay, be reported by the officer in immediate charge of such prisoners to the Jailer.
(2)The Jailer shall, without delay, call the attention of the Medical Subordinate to any prisoner desiring to see him, or who is ill, or whose state of mind or body appears to require attention, and shall carry into effect all written directions given by the Medical Officer or Medical Subordinate respecting alterations of the discipline or treatment of any such prisoner.
[Gujarat].- Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87.[Maharashtra].- In its application to the State of Maharashtra, in Section 37,(1) in sub-S. (1), for the words Medical Subordinate, substitute Medical Officer;(2) in sub-S. (2)(a) for the words Medical Subordinate, where they occur for the first time, substitute Medical Officer;(b) the words or Medical Subordinate shall be deleted.Bombay Act 45 of 1959, Section 8 (w.e.f. 21-9-1959).