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Prisoners Act, 1900 29. Removal of prisoners. (1) The 4[State Government] may, by general or special order, provide for the removal of any prisoner confined in a prison- (a) under sentence of death, or (b) under, or in lieu of, a sentence of imprisonment or transportation, or (c) in default of payment of a fine, or (d) in default of giving security for keeping the peace or for maintaining good behavior, to any other prison in 17[the 14[State] 18[***] (2) 19[Subject to the orders, and under the control of the 4[State Government] the Inspector-General of prison may, in link manner, provide for the removal of any prisoner confined as aforesaid in a prison in the 14[State] to any other prison in the 14[State] 20[***]    |
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