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 607] [Entire Act] State of Haryana - Subsection Section 607(4) in Punjab Jail Manual (4)Any other person - if introduced into or removed from any jail, or supplied to any prisoner, whether within or without the jail.
