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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Punjab - Subsection

Section 141(1) in Punjab Jail Manual, 1996

(1)Subject to the control of the Superintendent, the Medical Officer shall have charge of the sanitary and medical administration of the prison, and shall perform such duties as may be prescribed by rules made by the State Government under section 59 of Prisons Act, 1894.