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State of Punjab - Section

Section 210 in Punjab Jail Manual, 1996

210. Leave to warders subject to limitation. Timely notice to be given.

- The leave granted to warders should be so arranged that not more than ten per cent of their sanctioned strength be absent from all causes at any one time. For this purpose warders may be called upon to declare the date on which they wish to avail themselves of leave, at least one and a half month before such date.