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[Cites 0, Cited by 0] [Section 511] [Entire Act]

State of Punjab - Subsection

Section 511(11) in Punjab Jail Manual, 1996

(11)Facilities for reading : In addition to books from the jail library a prisoner may have upto six books or magazines at a time from private source, provided that such books or magazine are not considered unsuitable by the Superintendent, who, if in doubt, shall consult the C.I.D. Newspapers shall be supplied from a list approved by the Government. These papers shall be examined by the Superintendent before issue to prisoners.