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[Cites 0, Cited by 0] [Section 1130] [Entire Act]

State of Haryana - Subsection

Section 1130(10) in Punjab Jail Manual

(10)
(a)Property - Details of all property of a convicted prisoner taken from him or delivered with him on admission into jail, or afterwards received on his account should be entered in this register in the columns provided for the purpose.
(b)When property of a prisoner is received by an official and made over to another for custody, the latter should initial the entries in this register in token of its receipt.
No. 3. Register of Civil Prisoners -