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[Entire Act]
Union of India - Section
Section 32 in The Prisoners Act, 1900
32. Appointment of places for confinement of persons under sentence of transportation and removal thereto [Substituted by A.O. 1950, for certain words]
.[(1)] The [State Government] [Substituted by A.O. 1950, for certain words.] may appoint places within the [State] [Substituted by A.O. 1950, for certain words.] to which persons under sentence of transportation shall be sent; and the [State Government] [Substituted by A.O. 1950, for certain words.], or some officer duly authorised in this behalf by the [State Government] [Substituted by A.O. 1950, for certain words.], shall give orders for the removal of such persons to the places so appointed, except when sentence of transportation is passed on a person already undergoing transportation under a sentence previously passed for another offence.[2) In any case in which the [State Government] [Section 32 renumbered as sub-Section (1) thereof and sub-Section (2) inserted by Act 38 of 1920, Section 2 and Sch.I.] is competent under sub-section (1) to appoint places within the [States] [Substituted by A.O. 1950, for certain words.] and to order the removal thereto of persons under sentence of transportation, the [State Government] [Substituted by A.O. 1950, for certain words.] may appoint such places in any other [State] [Substituted by A.O. 1950, for certain words.] by agreement with the [State Government] [Substituted by A.O. 1950, for certain words.] of that State, and may by like agreement give orders or duly authorise some officer to give orders for the removal thereto of such persons.]| [Tamil Nadu]In the application to the State of Tamil Nadu, Part VII shall be omitted.Madras Act 11 of 1958, Section 9. |