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State of Punjab - Section

Section 896 in Punjab Jail Manual, 1996

896. Procedure when it is necessary to provide shelter outside a jail.

- Whenever it becomes necessary to provide for the temporary shelter and safe custody any of the prisoners without the walls of any jail, the Superintendent shall report the circumstances to the Inspector-General, who will, if necessary, take the special directions of the State Government as to the provision to be made, under Section 7 of the Prisons Act, 1894.