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[Cites 0, Cited by 0] [Section 471] [Entire Act]

State of Haryana - Subsection

Section 471(2) in Punjab Jail Manual

(2)If during the execution of a sentence of whipping, a Medical Officer certifies or it appears to the Magistrate or officer present that the offender is not in a fit state of health to undergo the remainder of the sentence, the whipping shall be finally stopped.