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[Cites 0, Cited by 0] [Section 711] [Entire Act]

State of Punjab - Subsection

Section 711(2) in Punjab Jail Manual, 1996

(2)Civil prisoners finding there own implements, and not maintained at the expense of the prison, shall be allowed to receive the whole of their earnings; but the earnings of such as are furnished with implements or are maintained at the expense of the prison shall be subject to a deduction, to be determined by the Superintendent, for the use of implements and the cost of maintenance.