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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(2) in Punjab Prisoners (Attendance In Courts) Rules, 1969

(2)The requisition for the police guard shall state the number and the class of prisoners to be escorted, whether male or female and whether there are any violent and dangerous characters amongst them or not.Note. - Dacoits and prisoners sentenced to transportation for life or long term imprisonment shall be classified as "Dangerous prisoners" for the purpose of sub-rule (2).