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[Cites 0, Cited by 0] [Section 240] [Entire Act]

State of Punjab - Subsection

Section 240(3) in Punjab Jail Manual, 1996

(3)The reservists of A and B classes of the Indian Army may be employed, as a temporary measure as Jail warders, subject to the provision that the men so employed will, as understood, be released at once by the civil power in the event of mobilization. In the event of Class A reservists being employed, it will be unnecessary to transfer them to Class B.