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[Cites 0, Cited by 0] [Section 916] [Entire Act]

State of Punjab - Subsection

Section 916(1) in Punjab Jail Manual, 1996

(1)The body of any prisoner dying or executed in jail, shall be made over to the friends or relatives of the deceased, if claimed by them before the body has been disposed of by cremation or burial, unless there are special reasons to the contrary, e.g., the prisoner had died of any infectious disease, or if there are grounds for supposing that the prisoners funeral will be made the occasion for a demonstration.