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[Cites 0, Cited by 0] [Section 742] [Entire Act]

State of Punjab - Subsection

Section 742(2) in Punjab Jail Manual, 1996

(2)When the number of female convicts, confined in any jail is in excess of the accommodation available for such convicts in such jail, the number of such convicts in excess of such accommodation shall, without regard to the length of the term of the sentences to be undergone by them, respectively, ordinarily be transferred to the Ludhiana Female Jail.