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[Cites 0, Cited by 0] [Section 832A] [Entire Act]

State of Haryana - Subsection

Section 832A(3) in Punjab Jail Manual

(3)[ Any male prisoner whose wife is dead may be allowed to retain his child with him until it is 4 years or with the approval of the Superintendent even up to 6 years of age if he so desires.] [Para 832-A inserted on correction slip No. 832 Punjab Government Memo No. 10100-3J9-66/32283 dated 5.8.1966.]