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[Cites 0, Cited by 0] [Section 411] [Entire Act]

State of Punjab - Subsection

Section 411(c) in Punjab Jail Manual, 1996

(c)If any article of clothing or bedding or the like belonging to any prisoner is, in the opinion of the Superintendent, in such a damaged or filthy state as not to be worth keeping, or fit to be sold, he shall cause such article to be forthwith destroyed and a note to that effect be made in the list of the property of such prisoner, and shall attest the note so made.