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[Cites 0, Cited by 0] [Section 509] [Entire Act]

State of Punjab - Subsection

Section 509(6) in Punjab Jail Manual, 1996

(6)In cases in which there is disagreement between the convicting court and the District Magistrate or the Sessions Judge as the case may be as to the classification of any prisoner, the District magistrate or the Sessions Judge shall decide the class in which a convicted prisoner shall be kept, pending the receipt of the orders of the classifying authority.Note. - These rules do not apply to prisoners under sentence of death.Under-trial Prisoners