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 409] [Entire Act] State of Punjab - Subsection Section 409(2) in Punjab Jail Manual, 1996 (2)Property tendered by the friends or relatives of any prisoner, on his behalf, either at the time of such prisoner's admission to the jail or subsequently, may in the discretion of the Superintendent, be either received or refused.
