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State of Rajasthan - Section

Section 3 in The Rajasthan Prisoners Act, 1960

3. Officers-in-charge of prisons to detain persons committed to their custody.

- The officer-in-charge of a prison shall receive and detain all persons duly committed to his custody under this Act or otherwise by any court according to the exigency of any writ, warrant or order by which such person has been committed or until such person is discharged or removed in due course of law.