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State of Punjab - Section

Section 23 in Punjab Detenus (Conditions of Detention) Order, 1981

23. Tasks.

- In no case should a detenu be assigned a task including physical labour unless he voluntarily expenses willingness in writing to undertake it. In all cases where task is assigned to the detenue on his own request appropriate remuneration should be paid and credited to the private funds of the detenu kept with the Supdt.