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[Cites 0, Cited by 0] [Section 676(2)] [Section 676] [Entire Act]

State of Punjab - Subsection

Section 676(2)(b) in Punjab Jail Manual, 1996

(b)Lifer convicts proceeding out of the State and prisoners of exceptionally dangerous character, who require extra vigilance for their safe custody shall be conveyed in custody by rail in prison vans only.