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6. Officers of prisons. For every prison there shall be a Superintendent, a Medical Officer (who may also be the Superintendent), a Medical Subordinate, a Jailer and such other officers as the State Government thinks necessary : Provided that 1[the State Government of Bombay] may 2*** declare by order in writing that in any prison specified in the order the office of Jailer shall be held by the person appointed to be Superintendent. 1. See no w th e Code o f Crimin al Procedure, 1973 (Act 2 o f 1974). 2. See now the Prisoners Act, 1900 (3 of 1900).    |
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