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[Cites 0, Cited by 0] [Section 770] [Entire Act]

State of Punjab - Subsection

Section 770(2) in Punjab Jail Manual, 1996

(2)All food intended for consumption by a condemned prisoner, shall be examined by the Deputy Superintendent, Assistant Superintendent or Medical Subordinate who may withhold any article he regards with suspicion and report the circumstances to the Superintendent. The food shall be delivered to the prisoner in the presence of one or other of these officers.