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 1140] [Entire Act] State of Haryana - Subsection Section 1140(1) in Punjab Jail Manual (1)A "subsidiary jail" means any place so declared by the Local Government, by general or special order and used permanently or temporarily under that authority for the detention of prisoners. It includes all lands and buildings appurtenant thereto;
