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[Cites 0, Cited by 0] [Section 854] [Entire Act]

State of Punjab - Subsection

Section 854(2) in Punjab Jail Manual, 1996

(2)No prisoner to whom any clothing or bedding is supplied under clause (1), shall receive, possess or use, or be permitted to receive, possess or use, any article of clothing or bedding other than an article so supplied or an article the receipt, possession or use of which the Superintendent may, at any time, sanction in respect of any such prisoner.