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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(1) in Punjab Jail Manual, 1996

(1)The State Government may, by general or special order, provide for the removal of any prisoner confined in a prison -
(a)under sentence of death; or
(b)under, or in lieu of, a sentence of imprisonment; or
(c)in default of payment of a fine; or
(d)in default of giving security for keeping the peace or for maintaining good behaviour to any other prison in the State.