Section 103 — Communication of certain orders to prison officers.
The Coast Guard Act, 1978
Whenever an order is duly made under this Act setting aside or varying any sentence, order or warrant under which any person is confined in a civil prison, a warrant in accordance with such order shall be forwarded by the officer making the order or his staff officer or such person as may be prescribed, to the officer in charge of the prison in which such person is confined.Open in Lexace · Ask the AI about this section