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] [Entire Act] State of Punjab - Section Section 242 in Punjab Jail Manual, 1996 242. Responsibility of Head Warder in regard to Government property. - The Head Warder shall be responsible for the safe custody of Government property and all bedding, clothing, utensils etc. with prisoners under his charge.
