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[Cites 0, Cited by 0] [Section 767] [Entire Act]

State of Punjab - Subsection

Section 767(1) in Punjab Jail Manual, 1996

(1)A condemned prisoner should (unless there are any special reasons against it, which reasons should be recorded by the Superintendent in his journal), be permitted to occupy the court-yard of his cell for half an hour each morning and evening, but only one such prisoner at a time should be allowed to do so.