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[Cites 0, Cited by 0] [Section 167] [Entire Act]

State of Haryana - Subsection

Section 167(1) in Punjab Jail Manual

(1)Every subordinate officer in respect of the office held by him, for whom any uniform is at any time prescribed by the Inspector-General, shall wear such uniform at all times when on duty, and, when off duty, within Jail premises or in any public place, may wear either uniform or private clothes. Provided that no combination of uniform and private clothes shall at any time be worn by any subordinate officer.