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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(5) in The Rajasthan Prisoners Act, 1960

(5)In any case in which the State Government is competent under sub-section (1) to order the removal of a prisoner to a lunatic asylum or other place of safe custody within the State, the State Government may order his removal of any such asylum or place within any other State by agreement with the Government of that State.