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State of Jammu-Kashmir - Section

Section 29 in The Prisons Act, 1977

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.