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[Cites 0, Cited by 0] [Section 528(2)] [Section 528] [Entire Act]

State of Haryana - Subsection

Section 528(2)(iii) in Punjab Jail Manual

(iii)where it is more convenient for a prisoner to travel by lorry than by train, actual lorry fare may be paid to him on release instead of issuing to him a railway requisition, provided the lorry fare does not exceed the cost of a IIIrd Class railway fare for the journey.