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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(d) in Punjab Detenus (Conditions of Detention) Order, 1974

(d)'Superintendent' means the Superintendent of the Jail in the which any detenu is detained, or in the case of a police lock up the Officer-in-incharge of the Police Station in whose jurisdiction the lock up is situated and in the case of Interrogation Centre, Old Jail, Amritsar, the Superintendent of Police incharge of the aforesaid Interrogation Centre.