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Prisoners Act, 1900 32. Appointment of places for confinement of persons under transportation and removal thereto 24[(1)] The 4[State Government ] may appoint place within the 14[State] to which person under sentence of transportation shall be sent; and the 4[State Government ], or some duly authorized in this behalf by the 4[State Government ], shall give orders for the removal of such person already undergoing transportation under sentence previously passed for another offence. 25[(2) In any case in which the 4[State Government] is competent under sub-section (1) to appoint place within the 14[State] and to order the removal thereto of persons under sentence of transportation, the 4[State Government ] may appoint such place in any other 14[State] by agreement give orders or duly authorize some officer to give orders for the removal thereto of such persons.]    |
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