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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(2) in Punjab Jail Manual, 1996

(2)Subject to the orders, and under the control of the State Government, the Inspector-General of Prisons may, in like manner, provide for the removal of any prisoner confined as aforesaid in a prison in the State to any other prison in the State. [Section 29 Act III of 1900]