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[Cites 0, Cited by 0] [Section 423] [Entire Act]

State of Punjab - Subsection

Section 423(2) in Punjab Jail Manual, 1996

(2)He shall also subsequently enter or cause to be entered -
(a)if a convict, the fact of vaccination having been performed and the result.
(b)admission to and discharge from hospital on every occasion, with the disease for which admitted, and
(c)admission to and discharge from the convalescent gang.