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State of Jammu-Kashmir - Section

Section 20 in The Prisons Act, 1977

20. Powers of Deputy and Assistant Jailors.

- Where a Deputy Jailor or Assistant Jailor is appointed to a prison, he shall, subject to the orders of the superintendent, be competent to perform any of the duties, and be subject to all the responsibilities, of a Jailor under this Act or any rule thereunder.Subordinate Officers.