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State of Punjab - Section

Section 772 in Punjab Jail Manual, 1996

772. Delay in carrying out a death sentence.

- Should any delay occur in executing a sentence of death, other than that arising from the submission of a petition for mercy, the Superintendent shall forthwith report the circumstances to the Sessions Judge and return the original warrant either for the issue of a new one or for the endorsement upon the same warrant of an order fixing another date for the execution.