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[Cites 0, Cited by 0] [Section 493] [Entire Act]

State of Haryana - Subsection

Section 493(g) in Punjab Jail Manual

(g)Money which is the property of prisoners (including the sale proceeds of any article sold), shall, subject to any directions which the Inspector-General may from time to time give in that behalf, be kept in the jail cash chest or deposited in the local public treasury.