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State of Jammu-Kashmir - Section

Section 20 in The Prisons Act, Svt. 1977 [Jammu and Kashmir]

20. Powers of Deputy and Assistant Jailers

Where a Deputy or Assistant Jailer 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 Jailer under this Act or any rule thereunder.