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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Punjab - Subsection

Section 145(2) in Punjab Jail Manual, 1996

(2)The Medical Officer shall take all such measures as may be necessary or expedient for the maintenance of the jail and its surroundings in a thoroughly sanitary state and the prisoners in sound health. If necessary, he may obtain the services of a specialist from a Government Hospital.