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[Cites 0, Cited by 0] [Section 909] [Entire Act]

State of Punjab - Subsection

Section 909(2) in Punjab Jail Manual, 1996

(2)It is the duty of the Medical Officer to bring to notice any defects of drainage within the jail area or its vicinity. The construction of public latrines, sewers or drains or the existence of any other insanitary condition in the neighbourhood of the jail, likely to affect the health of the prisoners, shall be reported to the Inspector-General.Water Supply