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State of Punjab - Section

Section 532 in Punjab Jail Manual, 1996

532. Prisoners to be instructed what to do and what to avoid.

- Every prisoner shall be -
(a)instructed as to the course he is to pursue on the occasion of a riot, disturbance or whenever the alarm is sounded;
(b)informed of his liability to be fired on if he joins in any riot or disturbance, or attempts to escape or neglects to pursue the course laid down for his guidance, and
(c)warned to avoid the acts that are prison offences.