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 531A] [Entire Act] State of Haryana - Subsection Section 531A(8) in Punjab Jail Manual (8)When a member of criminal tribe is ordered to be committed to a settlement established under section 16, such member shall be sent to the settlement in Police custody.
