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 1011] [Entire Act] State of Haryana - Subsection Section 1011(1) in Punjab Jail Manual (1)Tents shall be kept in serviceable condition and used only for jail purposes. They should be frequently pitched and aired. Every tent should be marked with (a) date of manufacture, and (b) date of receipt by the jail concerned.
