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State of Punjab - Section

Section 134 in Punjab Jail Manual, 1996

134. Power of Senior Assistant Superintendent and Assistant Superintendent.

- Where a Senior Assistant Superintendent or Assistant Superintendent is appointed to a prison, he shall subject to the orders of the Superintendent, be competent to perform any of the duties, and be subject to all the responsibilities, of a Deputy Superintendent under the Prisons Act, 1894 or any rule thereunder. [Section 29 Act IX of 1894]