Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(c) in Punjab Jail Manual, 1996

(c)"Central Jail" means any prison in which criminal convicted prisoners are received, for the purpose of undergoing their sentence, by transfer from any other jail and in which such prisoners are riot, when committed to prison, in the first instance are ordinarily received. Provided that no jail shall be deemed to be a central jail unless and until the State Government shall have declared it to be such;