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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(1) in The Prisons Act, Svt. 1977 [Jammu and Kashmir]

(1)a formal warning;Explanation. - A formal warning shall means a warning personally addressed to a prisoner by the Superintendent and recorded in the punishment book and on the prisoner's history ticket;