Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 855] [Entire Act] State of Haryana - Subsection Section 855(3) in Punjab Jail Manual (3)The locks in use in a condemned cell shall be such as cannot be opened by any keys in use in the Jail, other than those properly belonging to them.
