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Union of India - Section
Section 29 in The Prisons Act, 1894
29. Solitary confinement.
- No cell shall be used for solitary confinement unless it is furnished with the means of enabling the prisoner to communicate at any time with an officer of the prison, and every prisoner so confined in a cell for more than twenty-four hours, whether as a punishment or otherwise, shall be visited at least once a day by the Medical Officer or Medical Subordinate.| [Gujarat].- Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87, Gujarat A.L. (8th Amdt.) Order, 1961.[Maharashtra].- In its application to the State of Maharashtra, in Section 29 for the words or Medical Subordinate, substitute or any officer authorised by the Medical Officer in this behalf.Bombay Acts 45 of 1959, Section 7 (w.e.f. 21-9-1959); 23 of 1959, Section 2 (w.e.f. 1-6-1959). |