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 489] [Entire Act] State of Haryana - Subsection Section 489(1) in Punjab Jail Manual (1)A list of all money, clothing or other property removed from each convict on admission to jail shall be attached in each case to the prisoner's warrant.
