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State of Punjab - Section

Section 710 in Punjab Jail Manual, 1996

710. The question of labour. Subjection to prison discipline.

(1)No civil prisoner shall be compelled to labour.
(2)Save as provided in clause (1) of this rule, and in section 31 and the proviso to section 46 of the Prisons Act, 1894, every civil prisoner shall, in regard to discipline, be subject to all rules providing for the discipline of unconvicted criminal prisoners.