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State of Punjab - Section

Section 546 in Punjab Jail Manual, 1996

546. Powers of Superintendent.

- It shall be in the discretion of the Superintendent to determine with respect to any other act which constitutes both a prison-offence and an offence under the Indian Penal Code, whether he will use his own powers of punishment or move the Magistrate exercising jurisdiction to enquire into it in accordance with the Code of Criminal Procedure.
(b)Punishments