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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of Punjab - Subsection

Section 165(8) in Punjab Jail Manual, 1996

(8)to arrange that all cases of bowel-complaint are, as far as circumstances permit, treated in a separate ward; the evacuations of such patients are, when necessary, kept for the inspection of the Medical Officer and are subsequently properly disinfected and disposed of, to accompany the Medical Officer when the latter visits the jail, and give effect at once to any order given by him relating to the health of the prisoners or the sanitation of the jail.