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State of Jammu-Kashmir - Section

Section 25 in The Prisons Act, Svt. 1977 [Jammu and Kashmir]

25. Effects of prisoners

All money or other articles in respect whereof no order of a competent Court has been made, and which may with proper authority be brought into the prison by any criminal prisoner or sent to the prison for his use shall be placed in the custody of the Jailor.