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 522] [Entire Act] State of Haryana - Subsection Section 522(2) in Punjab Jail Manual (2)A convict about to be released shall present himself before the Superintendent in his private clothes, or if he has no clothing of his own, in the clothing provided for him by the Superintendent.
