Section 8(2)(d) in The Rajasthan Prisoners Act, 1960

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(d)by the Inspector General of prisons,-

(i)from one central jail to another central jail or to a district jail or a subsidiary jail, or

(ii)from one district jail to another district jail or a central jail or a subsidiary jail, or

(iii)from one subsidiary jail to another subsidiary jail or to a district jail or a central jail.

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