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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Punjab - Subsection

Section 39(a) in Punjab Jail Manual, 1996

(a)The District Magistrate's order should ordinarily be issued in the form of an entry in the visitors' book or through an official communication. The District Magistrate is not required to interfere in matters of detail affecting the management of a jail. He should beware of action having a tendency to weaken the authority of the Superintendent over subordinate jail officers and prisoners.