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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Punjab - Subsection

Section 200(1) in Punjab Jail Manual, 1996

(1)Every subordinate officer shall when on duty, except when ordered by a superior officer to go elsewhere or when going to or returning from duty confine himself to the limits of his beat or place of duty and remain thereat. Idleness and lounging about the jail promises are at all times prohibited.