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State of Punjab - Section

Section 669 in Punjab Jail Manual, 1996

669. Action when a transfer ordered cannot be carried out.

- When an order received for the transfer of any convict cannot be given effect to, owing to illness, release on appeal or other cause, the descriptive roll (Form No. 61) of the convict on which sanction to the transfer was conveyed, shall be returned to the Inspector-General with an endorsement showing the reasons why the order was not given effect to.