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 368A] [Entire Act] State of Haryana - Subsection Section 368A(d) in Punjab Jail Manual (d)The official directly in-charge of the armoury should take care that it is well and securely locked.
