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State of Haryana - Section

Section 142 in Punjab Jail Manual

142. [ Officers not to be interested in prison-contracts. [Section 10, Act IX, 1894.]

- No officer of a prison shall, nor shall any person in-trust for or employed by him, have any interest, direct or indirect, in any contract for the supply of the prison; nor shall he derive any benefit, directly or indirectly, from the sale or purchase of any article on behalf of the prison or belonging to a prisoner.]