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Union of India - Section
Section 38 in The Prisons Act, 1894
38. Record of directions of Medical Officers.
- All directions given by the Medical Officer or Medical Subordinate in relation to any prisoner, with the exception of orders for the supply of medicines or directions relating to such matters as are carried into effect by the Medical Officer himself or under his superintendence, shall be entered day by day in the prisoners history-ticket or in such other record as the State Government may by rule direct, and the Jailer shall make an entry in its proper place stating in respect of each direction the fact of its having been or not having been complied with, accompanied by such observations, if any, as the Jailer thinks fit to make, and the date of the entry.| [Gujarat].- Same as that of Maharashtra.Act 11 of 1960, Section 87; Gujarat A.L. (8th Amdt.) Order, 1961.[Maharashtra].- In its application to the State of Maharashtra, in Section 38,(1) the words or Medical Subordinate shall be deleted;(2) in the marginal note, for the word Officers, substitute Officer.Bombay Act 45 of 1959, Section 9 (w.e.f. 21-9-1959); 23 of 1959, Section 2 (w.e.f. 1-6-1959). |