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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Punjab - Subsection

Section 158(9) in Punjab Jail Manual, 1996

(9)(in cases where a post-mortem examination is made) an account of the appearances after death, together with any special remarks that appear to the Medical Officer to be required. [Section 15 Act IX of 1894]Note. - The necessary record shall be made in Medical Officer's journal.