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State of Haryana - Section

Section 719 in Punjab Jail Manual

719. [ Place of confinement for transportation of prisoners. [P.G. Notn. No. 31 of 5-1-1870. - G. of I. Notn. No. 410 of 18.6.1889. - P.G. letter No. 108 of 23.3.1891. - G. of I. Notn. No. 173 of 29.3.1894, - G. of I. Notn. No. 37 of 17.1.1900.]

- Every prisoner sentenced to transportation for a term of year or for life, shall be transferred to and continued in one or other of the following jails which are constituted places for the detention of transportation prisoners within the Punjab, under Section 32 of Act III of 1900, namely :- The Central Jails at Ambala and Ferozepur, the Borstal Institution and Juvenile Jail, Faridkot, Women's Section, District Jail, Ludhiana, in the case of women prisoners and District Jail, Delhi.]