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[Cites 0, Cited by 0] [Section 1042] [Entire Act]

State of Haryana - Subsection

Section 1042(2) in Punjab Jail Manual

(2)Convalescent and infirm prisoners shall be divided into two classes, namely, those who are old and infirm or permanently incapacitated for hard work and those who with suitable diet and treatment, are again likely to be restored to normal health and to become fit for hard labour. The two classes shall be known, respectively, as the "permanent" and "temporary' convalescent gang.