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49. Punishments to be in accordance with foregoing sections. Except by order of a Court of Justice, no punishment other than the punishments specified in the foregoing sections shall be inflicted on any prisoner, and no punishment shall be inflicted on any prisoner otherwise than in accordance with the provisions of those sections. 1. Clause (11) omitted by Act 17 of 1925, s. 2. 2. Clauses (12) and (13) renumbered as clauses (11) and (12) respectively by s. 2, ibid. 3. Subs. by s. 2, ibid., for "solitary". 4. The words "as defined in clause (11)" omitted by s. 2, ibid. 5. Section 47 re-numbered as sub-section (1) of section 47, by s. 3, ibid. 6. Subs. by s. 3, ibid., for "solitary". 7. Subs. by s. 3, ibid., for exception (3). 8. Subs. by Act 10 of 1914, s. 2 and the First Schedule, for "or". 9. Added by Act 17 of 1925, s. 3. 10. Subs. by the A.O. 1937, for "G.G. in C.".    |
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