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State of Jammu-Kashmir - Section

Section 31 in The Prisons Act, Svt. 1977 [Jammu and Kashmir]

31. Maintenance of certain prisoners from private sources

A civil prisoners or an unconvicted criminal prisoner shall be permitted to maintain himself, and to purchase, or receive from private sources at proper hours, food, clothing, bedding or other necessaries, but subject to examination and to such rules as may be approved by the Inspector General.