Section 6(1)(c) in The Repatriation Of Prisoners Act, 2003

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Union of India - Subsection

Section 6(1)(c) in The Repatriation Of Prisoners Act, 2003

(c)medical report or any other report regarding the antecedents and character of the prisoner, where it is relevant for the disposal of his application or for deciding the nature of his confinement; and

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Union of India - Subsection

Section 6(1)(c) in The Repatriation Of Prisoners Act, 2003