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[Cites 0, Cited by 3] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(2) in The Prisons Act, 1894

(2)If he considers the prisoner unfit to undergo the punishment, he shall in like manner record his opinion in writing and shall state whether the prisoner is absolutely unfit for punishment of the kind awarded, or whether he considers any modification necessary.