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[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

State of Punjab - Subsection

Section 184(2)(c) in Punjab Jail Manual, 1996

(c)at the earliest opportunity to report to superior authority every breach or attempted breach or design to commit breach of any provision of any law, rule, regulation, direction or order for the time being in force, or in any way applicable to the jail or any prisoner confined therein.