Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 751A in Punjab Jail Manual

751A. Action when a transfer ordered cannot be carried out.

- When an order received for the transfer of any convict cannot be given effect to, owing to illness, release on appeal or other cause, the descriptive roll (Form No. 61) of the convict on which sanction to the transfer was conveyed, shall be returned to the Inspector-General with an endorsement showing the reasons why the order was not given effect to.