Section 12(c) in The Protection of Human Rights Act, 1993
(c)[ visit, notwithstanding anything contained in any other law for the time being in force, any jail or other institution under the control of the State Government, where persons are detained or lodged for purposes of treatment, reformation or protection, for the study of the living conditions of the inmates thereof and make recommendations thereon to the Government;] [Substituted byd Act 43 of 2006, Section 9, for Clause (c) (w.e.f. 23.11.2006).]
