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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Haryana - Subsection

Section 41(1) in Punjab Jail Manual

(1)It shall be duty of the Magistrate of the District from time to time to visit and inspect jails situated within the limits of his district and to satisfy himself that provisions of the Prisons Act, 1894, and of all rules, regulations, directions and orders made or issued thereunder, applicable to such jails, are duly observed and enforced.]