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Union of India - Section

Section 336 in The Code of Criminal Procedure, 1973

336. Power of State Government to empower officer-in-charge to discharge.

- The State Government may empower the officer-in-charge of the jail in which a person is confined under the provisions of section 330 or section 335 to discharge all or any of the functions of the Inspector-General of Prisons under section 337 or section 338.