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[Cites 0, Cited by 0] [Section 612] [Entire Act]

State of Haryana - Subsection

Section 612(10) in Punjab Jail Manual

(10)cellular confinement for any period not exceeding fourteen days : Provided that after each period of cellular confinement and interval of not less duration than such period must elapse before the prisoner is again sentenced to cellular or solitary confinement.Explanation - Cellular confinement means such confinement with or without labour as entirely secudes a prisoner from communication with, but not from sight of, other prisoners,