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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Punjab - Subsection

Section 39(b) in Punjab Jail Manual, 1996

(b)In matters of an emergent and important character, affecting the safety of the public, the jail or the prisoners, it is open to the District Magistrate to take all such measures as may be necessary in the special circumstances of the case, and all action taken should be promptly reported to higher authority.