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[Cites 0, Cited by 0] [Section 592] [Entire Act]

State of Punjab - Subsection

Section 592(1) in Punjab Jail Manual, 1996

(1)A sufficient number of cells for all purposes should be provided in every jail. Each cell for solitary confinement should have a yard attached to it where the occupant can have the benefit of fresh air without the means of communicating with any other prisoner; suitable means for ablution and sanitation should also be provided, '