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State of Haryana - Section

Section 43 in Punjab Jail Manual

43. [ Powers conferred on the District Magistrate by Act IX of 1894. [See paras 44 and 45.]

- [Under Section 11(2), Act IX of 1894,] the Superintendent of a jail other than a Central Jail, shall obey all orders not inconsistent with the Prisons Act, or any rule thereunder which may be given respecting the prison by the District Magistrate, subject so such general or special directions as may be given by the Local Government.]