Section 38 — Repealed..
The Prisoners Act, 1900
[ Order to be transmitted through Magistrate of the District or subdivision in which person is confined. ] Repealed by s. 10, ibid.Open in Lexace · Ask the AI about this section
[ Order to be transmitted through Magistrate of the District or subdivision in which person is confined. ] Repealed by s. 10, ibid.Open in Lexace · Ask the AI about this section