Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 455] [Entire Act]

State of Punjab - Subsection

Section 455(a) in Punjab Jail Manual, 1996

(a)the orders of Inspector-General shall be obtained in cases in which convict or under trial is to be admitted to the hospital for inpatient treatment provided that in emergent cases the Superintendent is authorised to anticipate the sanction of Inspector-General though where he does so, he should make an immediate report to the Inspector-General.