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[Cites 0, Cited by 0] [Section 622] [Entire Act]

State of Punjab - Subsection

Section 622(2) in Punjab Jail Manual, 1996

(2)No consideration of profit or convenience shall be permitted to influence the class or form of labour which any convict sentenced to undergo rigorous imprisonment is at any time required to perform, and the class and form of labour which every such convict is at any time required to perform shall be fixed with reference solely to the health of the convict and the regulations of the jail in regard the employment of prisoners.