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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(1) in The Prisons Act, Svt. 1977 [Jammu and Kashmir]

(1)Every prisoner under sentence of death shall, immediately on his arrival in the prison after sentence, be searched by, or by order of, the Jailor and all articles shall be taken from him which the Jailor deemed it dangerous or inexpedient to leave in his possession.