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 536A] [Entire Act] State of Haryana - Subsection Section 536A(5) in Punjab Jail Manual (5)All expenses incurred by the hospital authorities in connection with the treatment of prisoners from jails will be borne by the Jails Department.
