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 541(2)] [Section 541] [Entire Act] State of Punjab - Subsection Section 541(2)(c) in Punjab Jail Manual, 1996 (c)has not been placed in his possession by proper authority for introduction into or removal from the jail or for the purpose of being supplied to any prisoner;