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Report No. 42 II. The Prisons Acts, 1894. 1. In sections 35, sub-sections (10, the words "or employed on labour a this own desire" shall be omitted; 2. In section 36,- (a) the words and brackets "(as long s they so desire)" shall be omitted; (b) for the words "no prisoner not sentenced to rigorous imprisonment", the words "no such prisoner" shall be substituted.1 1. Consequential on the proposal the simple imprisonment should be with light labour in all cases: see para. 3.44 of the Report. Since the subject of "Prisons" is in the State List, these two amendments will have to be initiated by the State Government, whose attention may be drawn to this point.    |
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