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State of Punjab - Section

Section 702 in Punjab Jail Manual, 1996

702. Restriction of transfer of food and clothing.

- No part of any food, clothing, bedding or other necessaries belonging to any civil or unconvicted criminal prisoner shall be given, hired or sold to any other prisoner; and any prisoner transgressing the provisions of this paragraph shall lose the privilege of purchasing food or receiving it from private sources, for such time as the Superintendent thinks proper. [Section 32 of Act IX of 1894]