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] [Entire Act] State of Haryana - Section Section 368 in Punjab Jail Manual 368. Jail armoury. - A special room near the main gate shall be set apart for storing the arms and ammunition. It shall be furnished with suitable racks for the muskets, and pegs to hang accoutrements on.
