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State of Punjab - Section

Section 113 in Punjab Jail Manual, 1996

113. Duty of Deputy Superintendent to sick prisoners.

(1)The names of prisoners desiring to see the Medical Officer or appearing out of health in mind or body shall, without delay, be reported by the officer in immediate charge of such prisoner to the Deputy Superintendent.
(2)The Deputy Superintendent shall, without delay, call the attention of the Medical Subordinate to any prisoner desiring to see him, or who is ill, or whose state of mind or body appears to require attention, and shall carry into effect all written directions given by the Medical Officer respecting alterations of the discipline or treatment of any such prisoner. [Section 37 Act IX of 1894]