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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Prisoners Act, 1900

(2)The prisons of which the officers in charge are to execute sentences under any such warrants as aforesaid [shall in each State be such as the State Government] may, by general or special order, direct.[- - -] [Sub-Section (3) by A.O. 1950.][- - -] [Proviso omitted by A.O. 1950.]