Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Punjab - Subsection

Section 55(5) in Punjab Jail Manual, 1996

(5)Any interview, permitted under an order from the District Magistrate, shall take place in the presence of the Deputy Superintendent or other proper officer of the jail, who shall keep at such a distance that he may not hear the conversation that takes place.Note. - For the purposes of clause (2), Jail officers should give every assistance by parading separately, if required, any prisoners whom the police may desire to inspect for purposes of identification.