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[Cites 0, Cited by 0] [Section 369] [Entire Act]

State of Punjab - Subsection

Section 369(vii) in Punjab Jail Manual, 1996

(vii)Progress report. - The officer incharge of various sections and programmes will maintain progress report of each inmate. The report should be written once a quarter and oftener if necessary. On the basis of this progress report, the classification committee may reclassify the offenders.