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 298] [Entire Act] State of Haryana - Subsection Section 298(2) in Punjab Jail Manual (2)Any keys which any officer may have to carry about his person, while on duty, shall be attached to his person by means of a stout chain.
