Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 607] [Entire Act]

State of Punjab - Subsection

Section 607(2) in Punjab Jail Manual, 1996

(2)The Medical Officer shall, from time to time, in complying with the provisions of sub-section (2) or sub-section (3) of section 35 of the Prisons Act, 1894, cause to be entered in the history-ticket of every prisoner, any direction as to the employment of such prisoner or the class or form of labour on which he is to be employed, which he may deem fit to give.