32. Appointment of places for confinement of persons under sentence of imprisonment for life and removal thereto.
- [The Government] [In Section 2, 17, 29 (1) & (2), 32, 42, 51 and 52 words 'the Government' substituted for 'His Highness' by Act X of 1996.] may appoint places within the State to which persons under sentence of imprisonment for life shall be sent; and [the Government] [In Section 2, 17, 29 (1) & (2), 32, 42, 51 and 52 words 'the Government' substituted for 'His Highness' by Act X of 1996.], or some officer duly authorised in this behalf by [the Government] [In Section 2, 17, 29 (1) & (2), 32, 42, 51 and 52 words 'the Government' substituted for 'His Highness' by Act X of 1996.], shall give orders for the removal of such persons to the places so appointed, except when sentence of imprisonment for life is passed on a person already undergoing imprisonment for life under a sentence previously passed for another offence.Part-VIII Discharge of Prisoners.
