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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(v) in Punjab Jail Manual, 1996

(v)Living conditions in every prison and allied institutions meant for the custody, care, treatment and rehabilitation of Offender shall be compatible with human dignity in all aspects such as accommodation, hygiene, sanitation, food, clothing, medical facilities. All factors responsible for vitiating the atmosphere of these institutions shall be identified and dealt with effectively.