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Deduction of 50% of Wages From Prisoners Unconstitutional: Madras HC - (07 Feb 2019)

Madras High Court has held that Rule 481 of Tamil Nadu Prison Rules, 1983 is unconstitutional to the extent it provides for deduction of 50% of the wages from the prisoners.

Tags : MADRAS HIGH COURT   DEDUCTION OF 50% OF WAGES FROM PRISONERS UNCONSTITUTIONAL  

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