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[Cites 0, Cited by 0] [Section 343] [Entire Act]

State of Punjab - Subsection

Section 343(2) in Punjab Jail Manual, 1996

(2)A report of the recapture of a prisoner shall be made to the Inspector- General (Form No. 149) giving particulars of the date and circumstances of recapture and such additional details of the escape as may be elicited from the prisoner.Note. - The report in Form No. 148 and the detailed report should be submitted in duplicate for transmission of one copy to Government.