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[Cites 0, Cited by 0] [Section 734] [Entire Act]

State of Punjab - Subsection

Section 734(3) in Punjab Jail Manual, 1996

(3)The Superintendent may, for any sufficient reason which he shall record in his journal, deprive any convict of this class of the privilege of being allowed to wear his private clothing or any portion of it.Note. - Ex-military convicts sentenced to simple imprisonment are not entitled to wear military uniform while in jail.