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State of Punjab - Section

Section 359 in Punjab Jail Manual, 1996

359. Record of cases in which irons are imposed.

- In every case in which any prisoner is placed in irons of any description, the fact that they have been imposed and the time of their imposition and removal respectively, shall be noted, in the case of a civil prisoner in the Superintendent's journal and, in any other case, on the prisoner's history-ticket.