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[Cites 0, Cited by 0] [Section 466] [Entire Act]

State of Punjab - Subsection

Section 466(b) in Punjab Jail Manual, 1996

(b)Procedure for disposal of representation memorandum addressed to high dignitaries by the prisoners. - Prisoners have the right to address any representation/memorandum to any high dignitary of the Government of India and State Government. All these representations if found not objectionable and in order be forwarded to the concerned dignitary or authority through the I.G. Prisons, who may forward it to the State Government and if required the State Government may forward it to the Central Govt.