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[Cites 0, Cited by 0] [Section 781] [Entire Act]

State of Punjab - Subsection

Section 781(2) in Punjab Jail Manual, 1996

(2)On the first occasion of the employment of any person to perform the work of an Executioner, the Superintendent shall satisfy himself that he understands how to perform the duty. Such person shall reside at the jail for two days prior to the day fixed for the execution.Note. - The services of the Public Executioner should be obtained through the Superintendent of the Patiala Central Jail, to whom should be intimated, at the same time, the date fixed for the execution.