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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(2) in The Prisons Act, Svt. 1977 [Jammu and Kashmir]

(2)Whipping shall be inflicted with a light ratan not less than half an inch in diameter on the buttocks and in case of prisoners under the age of sixteen it shall be inflicted, in the way of school discipline, with a lighter ratan.