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[Cites 0, Cited by 0] [Section 986(10)] [Section 986] [Entire Act]

State of Punjab - Subsection

Section 986(10)(a) in Punjab Jail Manual, 1996

(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 this purpose.