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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Haryana - Subsection

Section 46(2)(b) in Punjab Jail Manual

(b)if such jail is a District Jail - make such arrangements as he may think fit for carrying on the duties, of the Superintendent, until the vacancy is filled up or the Superintendent returns to duty : Provided that in making such arrangements he shall do so either by himself taking charge of such jail, or placing a Magistrate subordinate to him or an Assistant Surgeon of not less than ten years' service in charge thereof.]