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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Punjab - Subsection

Section 189(1) in Punjab Jail Manual, 1996

(1)No person who has at any time been dismissed from any office in the public service shall, without the special sanction of the State Government, given upon a full statement of the facts relating to such dismissal, be deemed to be qualified for appointment as, or be at any time appointed to be, an officer of any jail.