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State of Punjab - Section

Section 191 in Punjab Jail Manual, 1996

191. Prohibition against business and pecuniary transactions.

- No subordinate officer shall, whether directly or indirectly -
(a)engage in any trade, business or employment other than his duties as such subordinate officer; or
(b)lend money to, borrow money from, enter into any pecuniary transaction with, or incur any obligation in favour of any other subordinate officer or any prisoner.