Legal Document View

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
[Cites 0, Cited by 0] [Section 607(3)] [Section 607] [Entire Act]

State of Haryana - Subsection

Section 607(3)(b) in Punjab Jail Manual

(b)is introduced, with or without authority, and is not retained in his possession until he has left the jail premises; or