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Report No. 135 2.29. Place of Detention.- It will be convenient to include, as a part of the provisions relating to female prisoners, the new provision regarding the place of detention of women to which we have already made a reference, this being a recommendation of the Law Commission in its Report on Rape etc., which, in our view, deserves to be implemented. The gist of the proposal is that where there are no suitable arrangements in the locality for the detention of a woman, the woman shall be sent to an institution maintained under the Woman and Children's Institutions (Licensing) Act, 1956 or an institution recognised for the purpose by the State Government.    |
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