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] State of Jammu-Kashmir - Section Section 52 in The Prisoners Act, Svt. 1977 [Jammu and Kashmir] 52. Power to declare who shall be deemed officer in charge of prison The Government may declare what officer shall, for the purposes of this Part, be deemed to be the officer in charge of a prison.
