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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Punjab - Subsection

Section 148(2) in Punjab Jail Manual, 1996

(2)It is unnecessary to require the vaccination of prisoners who on admission to jail -
(a)are protected against small-pox, in the sense either of showing unmistakable signs of having suffered from the disease, or of bearing clear and well defined marks of previous vaccination, or
(b)whether "protected" or not are to undergo sentences which will detain them in jail for a period not exceeding one month.