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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(2) in Punjab Jail Manual, 1996

(2)It shall be the duty of every official visitor to satisfy himself that the provisions of the Prisons Act, 1894, and of all rules, regulations, orders and directions made or issued thereunder, are duly observed, and to hear and bring to notice any complaint or representation made to him by any prisoner.