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 345] [Entire Act] State of Punjab - Subsection Section 345(1) in Punjab Jail Manual, 1996 (1)Superintendents of Jails may give a reward fixed on a consideration of all the circumstances but in no case exceeding Rs. 500 for the recapture of any escaped prisoner irrespective of the prisoner's sentence.
