Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 21] [Entire Act]

Union of India - Section

Section 13 in The Prisons Act, 1894

13. Duties of Medical Officer.

- Subject to the control of the Superintendent, the Medical Officer shall have charge of the sanitary administration of the prison, and shall perform such [duties as may be prescribed by rules made by the State Government under section [59] [for rules as to Medical Officer's duties under Section 13, see different local Rules and Orders.].]