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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Punjab - Subsection

Section 137(4) in Punjab Jail Manual, 1996

(4)The Assistant Superintendent and Welfare Officer shall, subject to the orders of the Superintendent, be competent to perform any duties and be subject to all the responsibilities of a Deputy Superintendent under the Prisons Act or any rules thereunder for the duties assigned.