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[Cites 0, Cited by 0] [Section 455] [Entire Act]

State of Punjab - Subsection

Section 455(b) in Punjab Jail Manual, 1996

(b)In cases in which the convict or under trial is taken to hospital for treatment as an outpatient only or for X-ray examination the Superintendent of the jail is empowered to authorise the visit himself. He is, however, required to report the matter for the information of the Inspector-General.