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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1) in The Rajasthan Prisoners Act, 1960

(1)The State Government may, by general or special order, provide for the removal of any prisoner confined in a prison,-
(a)under sentence of death, or
(b)under, or in lieu of, a sentence of imprisonment, or
(c)in default of payment of a fine, or
(d)in default of giving security for keeping the peace or for maintaining good behaviour, or
(e)otherwise, to any good prison in the State.