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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(iii) in Punjab Jail Manual, 1996

(iii)The State shall endeavour to evolve proper mechanism to ensure that no under trial prisoner is unnecessarily detained. This object shall be achieved by speeding up trials, simplifying of bail procedure and by periodic review of cases of under trial prisoners. Under trial prisoners shall as far as possible, be confined in separate institutions.