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State of Haryana - Section

Section 14 in Punjab Jail Manual

14. [ Private practice for Superintendents of Central Jails. [Resol. No. 10-610-623 of 9th November, 1882.]

- The Superintendent of a Central Jail may, if the Local Government is of opinion that such permission can be allowed without detriment to the proper performance of his duties and accords its sanction, be permitted to engage in private practice.]