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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(13) in The Prisons Act, Svt. 1977 [Jammu and Kashmir]

(13)whipping, provided that the number of stripes shall not exceed thirty:Provided that nothing in this section shall render any female or civil prisoner liable to the imposition of any form of handcuffs or fetters, or to whipping.