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State of Punjab - Section

Section 111 in Punjab Jail Manual, 1996

111. Responsibility of Deputy Superintendent for records, warrants, money etc.

- The Deputy Superintendent shall be responsible for the safe custody of the records to be kept under Section 12 of the Prisons Act, 1894 for the commitment warrants and all other documents confided to his care, and for the money and other articles taken from prisoners. [Section 18 Act IX of 1894]