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[Cites 0, Cited by 0] [Section 742] [Entire Act]

State of Punjab - Subsection

Section 742(1) in Punjab Jail Manual, 1996

(1)Every female convict who is not liable to be transferred under the provisions of the preceding rule, shall ordinarily be detained in the jail to which she is, in the first instance, committed:Provided that such jail possesses suitable and adequate accommodation for the purpose and subject to the limits thereof.