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[Cites 0, Cited by 0] [Section 413] [Entire Act]

State of Punjab - Subsection

Section 413(2) in Punjab Jail Manual, 1996

(2)Should the cash received be in excess of that disbursed the balance shall be remitted into the treasury at the close of the month, but if the disbursements are in excess of the receipts at any time, the difference shall be paid from permanent advance, which shall be recouped by the withdrawal of a similar sum, when the month closes from the prisoner's cash amount in the treasury.