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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(3) in The Prisons Act, Svt. 1977 [Jammu and Kashmir]

(3)No prisoner shall be discharged against his will from prison, if labouring under any acute or dangerous distemper, nor until, in the opinion of Medical Officer, such discharge is safe.