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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(d) in Punjab Jail Manual, 1996

(d)see every prisoner then in confinement in the jail, noting any circumstances of importance requiring attention, such as the adaptation of tasks to physique and capabilities, the condition and sufficiency of the clothing, the employment of fetters, the working of the remission system, the award of punishments, and afford every prisoner a reasonable opportunity of making any application or complaint and investigate such as relate to jail discipline;