Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(2) in The Prisoners Act, Svt. 1977 [Jammu and Kashmir]

(2)The Government, and (subject to its orders and under its control) the Inspector General may in like manner, provide for the removal of any prisoner confined as aforesaid in a prison in the State to any other prison in the State.