Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 396(1)] [Section 396] [Entire Act]

State of Punjab - Subsection

Section 396(1)(a) in Punjab Jail Manual, 1996

(a)When a prisoner with injuries on his body is admitted into a prison from Police custody, he shall be examined immediately by the Medical Officer. If the examination reveals unexplained injuries not already recorded in the medico-legal report accompanying the prisoner, a report shall at once be made to the District Magistrate and Superintendent of Police.