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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Haryana - Subsection

Section 145(1) in Punjab Jail Manual

(1)No officer of any Jail shall, at any time under any circumstances or on any pretext, strike any prisoner otherwise than in the exercise of the right of private defence or in pursuance of his duty in giving effect to punishment lawfully inflicted or to any other provision of the law.]