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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Haryana - Subsection

Section 54(2) in Punjab Jail Manual

(2)A copy of the record made by every visitor together with the Superintendent's reply thereto or the action taken by the Superintendent thereon, shall be forwarded to the Inspector-General and in the case of any remark made relative to the long detention of any unconvicted prisoner a copy of such remark shall also be forwarded to the Magistrate of the district.