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

State of Punjab - Subsection

Section 4(iv) in Punjab Jail Manual, 1996

(iv)Since it is recognised that imprisonment is not always the best way to meet the objective of punishment, the State shall endeavour to provide in law new alternatives to imprisonment such as community service, forfeiture of property, payment of compensation to victims, public censure, in addition to the ones already existing, and shall specially ensure that the Probation of Offenders Act, 1958, is effectively implemented throughout the State.