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[Cites 0, Cited by 0] [Section 505] [Entire Act]

State of Haryana - Subsection

Section 505(3) in Punjab Jail Manual

(3)The Medical Officer shall himself enter such other directions or recommendations as he may from time to time consider necessary for the maintenance of the health of the prisoner.Note - Entries (b) and (c), clause (1), and entries (b) and (c), clause (2), if made by the Medical Subordinate should be initialled by the Medical Officer in token of their having been made direction.