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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 3 in The Exchange Of Prisoners Act, 1948

3. Issue of warrants for transfer of prisoners. - The State Government may issue a warrant addressed to the officer in charge of a prison to deliver to the person presenting the warrant any transferable prisoner confined or detained in the prison, together with all the records relating to such prisoner and the personal effects taken from him at the time of his admission into the prison.