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State of Punjab - Section

Section 558 in Punjab Jail Manual, 1996

558. Punishments to be in accordance with foregoing paragraphs.

- Except by order of a Court of Justice, no punishment other than the punishments specified in paragraphs 547, 556 and 557 shall be inflicted on any prisoner and no punishment shall be inflicted on any prisoner otherwise than in accordance with the provisions of those paragraphs. [Sec. 49 of Act IX of 1894]