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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2) in Punjab Detenus (Conditions of Detention) Order, 1981

(2)The detenus lodged in the Jails of Punjab State may be allowed by the Superintendent to supplement their requirements in the matter of food be receiving fruits (both fresh and dry) in reasonable quantity and pure ghee upto five kilograms per month from relatives and friends at the time of interviews; provided that such articles of diet shall be subject to examination by the Superintendent.