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 875] [Entire Act] State of Haryana - Subsection Section 875(2) in Punjab Jail Manual (2)This report should give the rank of the prisoner in question, with particulars of the order directing his detention and the provision made for his safe custody, dieting and treatment.
