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[Cites 0, Cited by 0] [Section 499] [Entire Act]

State of Punjab - Subsection

Section 499(a) in Punjab Jail Manual, 1996

(a)unconvicted criminal prisoners who have been committed for trial by the Court of Sessions shall be kept separate from unconvicted criminal prisoners who have not been so committed and those who have been previously convicted shall be kept separate from those who have not been previously convicted;