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[Cites 0, Cited by 0] [Section 512] [Entire Act]

State of Haryana - Subsection

Section 512(8) in Punjab Jail Manual

(8)If a prisoner sentenced to solitary confinement be declared by the Medical Officer to be permanently unfit to undergo such confinement the fact shall be reported to the Court which awarded the sentence.The declaration should be recorded in the history-ticket and the warrant.