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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Punjab - Subsection

Section 146(2) in Punjab Jail Manual, 1996

(2)Every recommendation relating to the prisoners generally, or to any gang, body or class of prisoners or affecting the medical or sanitary administration of the jail in general, which the Medical Officer may think fit to make, shall be entered by him in his journal.