Section 35(3) in The Prisons Act, 1894

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Union of India - Subsection

Section 35(3) in The Prisons Act, 1894

(3)When the Medical Officer is of opinion that the health of any prisoner suffers from employment on any kind or class of labour, such prisoner shall not be employed on that labour but shall be placed on such other kind or class of labour as the Medical Officer may consider suited for him.

[Andhra Pradesh].- In its application to the State of Andhra Pradesh, in sub-S. (1) of Section 35, for the words nine hours, substitute eight hours.Andhra Pradesh Act 23 of 1958, Section 3 and Sch. (w.e.f. 1-2-1960).

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Union of India - Subsection

Section 35(3) in The Prisons Act, 1894