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State of Jammu-Kashmir - Section

Section 40 in The Prisons Act, 1977

40. Visits to civil and unconvicted criminal prisoners.

- Due provision shall be made for the admission, at proper times and under proper restrictions, into every prison of persons with whome civil or unconvicted criminal prisoners may desire to communicate, care being taken that so far as may be consistent with the interests of justice, prisoners under trial may see their duly qualified legal advisers without the presence of any other person.