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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(2)(a) in Punjab Jail Manual, 1996

(a)if such Jail is a Central or a Special Jail - either himself assume charge of such jail or place one of the Magistrates subordinate to him in charge thereof pending the filling up of the vacancy or the return to duty of the Superintendent, and shall report that he has done so, and the circumstances rendering such course necessary, without delay, to the Inspector-General;