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[Cites 0, Cited by 0] [Section 153] [Entire Act]

State of Haryana - Subsection

Section 153(2) in Punjab Jail Manual

(2)The provisions of Section 54 of the Prisons Act, 1894, shall be read out and explained to every person appointed, whether temporarily or permanently to be a subordinate officer in any Jail at the time of his appointment as such, and such person shall be required to affix his signature or mark to a written acknowledgement (Form No. 164) that the provisions of this rule have been duly complied with.