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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(xxvii) in Punjab Jail Manual, 1996

(xxvii)As prisons form part of the criminal justice system and the functioning.of other branches of the system viz. police, the prosecution and judiciary have a bearing on the working of prisons, it is necessary to effect proper co-ordination among these branches. The Government shall ensure such coordination at various levels.