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State of Punjab - Section

Section 802 in Punjab Jail Manual, 1996

802. Offices empowered to act for Inspector-General.

- The officer being a medical officer in charge of a jail in which a person is confined under the provisions of section 330 or 335 of the Criminal Procedure Code, 1973 is empowered to discharge all or any of the functions of the Inspector-General under section 336 of the Code.