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State of Haryana - Section

Section 1143 in Punjab Jail Manual

1143. Special detention to give evidence or answer a charge.

- When in any case, the evidence of a convicted prisoner confined in a subsidiary jail is required or another charge is pending against him in the local Court, and it would cause inconvenience to transfer him, such prisoner may be detained till his evidence is taken or the charge against him is disposed of, as the case may be.