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 2] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in The Prisons Act, 1894

(2)in a prison where male prisoners under the age of [twenty-one] [Substituted by Act 6 of 1930, Section 2, for "eighteen".] are confined, means shall be provided for separating them altogether from the other prisoners and for separating those of them who have arrived at the age of puberty from those who have not;