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State of Andhra Pradesh - Section

Section 6 in The Hyderabad Prisoners Act, 1954

6. Power for Officers in charge of prisons to give effect to sentences of certain Courts

Officers in charge of prisons in the State may give effect to any sentence or order or warrant for the detention of any person passed or issued by any court or tribunal acting, whether within or without the State, under the general or special authority of the Central Government or of any State Government in India.