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Union of India - Section

Section 32 in The Prisons Act, 1894

32. Restriction on transfer of food and clothing between certain prisoners.

- No part of any food, clothing, bedding or other necessaries belonging to any civil or unconvicted criminal prisoner shall be given, hired or sold to any other prisoner; and any prisoner transgressing the provisions of this section shall lose the privilege of purchasing food or receiving it from private sources, for such time as the Superintendent thinks proper.