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State of Punjab - Section

Section 999 in Punjab Jail Manual, 1996

999. Special detention to give evidence or answer a charge.

- When in any case, the evidence of a convicted prisoner confined in a subsidiary jail is required, or another charge is pending against him in the local Courts, and it would cause inconvenience to transfer him, such prisoner may be detained till his evidence is taken or the charge against him is disposed of, as the case may be.