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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Punjab - Subsection

Section 51(3) in Punjab Jail Manual, 1996

(3)Provided that the visitor shall in no case interview prisoners (under trials/convicted or unconvicted) charged for sedition or an offence into which the element of sedition has entered except in the presence of the Superintendent or the Deputy Superintendent.