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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(1) in Punjab Jail Manual, 1996

(1)It shall be the duty of the Magistrate of the district from time to time to visit and inspect every jail situated within the limits of his district and to satisfy himself that the provisions of the Prisons Act, 1894, and of all rules regulations, directions and orders made or issued thereunder, applicable to j such jail, are duly observed and enforced.