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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(1)(i) in Punjab Detenus (Conditions of Detention) Order, 1981

(i)it shall be supplied in small quantities at a time and shall before delivery to the detenus be numbered and jail stamp affixed to it; and