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[Cites 0, Cited by 0] [Section 448] [Entire Act]

State of Haryana - Subsection

Section 448(1) in Punjab Jail Manual

(1)Where an officer in charge of a prison doubts the legality of a warrant or order sent to him for execution of the competency of the person whose official seal and signature are affixed thereto to pass the sentence and issue such warrant or order, he shall refer the matter to the Local Government, by whose order on the case he and all other public officers shall be guided as to the future disposal of the prisoner.