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 982] [Entire Act] State of Punjab - Subsection Section 982(2) in Punjab Jail Manual, 1996 (2)The record of money and other property taken from prisoners, prescribed by section 12 of the same Act shall be kept in appropriate columns of the registers referred to in clause. (1).