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 534 in Punjab Jail Manual 534. Case of Prisoner ill at the time of release. - If, on the expiration of his sentence, a prisoner is found to be suffering from serious illness be shall, if he elects to remain under treatment in jail under section 26(3), Act IX of 1894, be allowed to do so until certified fit for discharge.
