Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 35 in The Coroners Act, 1871 35. Jurors on inquest on prisoner.- When an inquest is held on the body of a prisoner dying within aprison, no officer of the prison and no prisoner confined therein shall be a juror on such inquest.
