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State of Punjab - Section

Section 727 in Punjab Jail Manual, 1996

727. Unconvicted prisoners not to alter their appearance.

- Unconvicted prisoners shall not be allowed to have their hair cropped or in any other way to alter their personal appearance so as to make it difficult to recognize them. Prisoners who have been more than a month in jail may, however, if they desire it, have their hair cut to length it was when they were admitted.