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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2) in The Bengal State Prisoners Regulation, 1818

(2)Subject as aforesaid, all things to be done by or to the Government in relation to any persons confined or to be confined under this Regulation shall be done by or to the [State] [Suvstituted for the word 'Provincial' by the Adaptation of Laws Order, 1950. ] Government.