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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(3) in The Prisons Act, Svt. 1977 [Jammu and Kashmir]

(3)When the Medical officer is of opinion that the health of any prisoner suffers from employment on any kind or class of labour, such prisoner shall not be employed on that labour but shall be placed on such other kind or class of labour a the Medical officer may consider suited for him.