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 875] [Entire Act] State of Haryana - Subsection Section 875(1) in Punjab Jail Manual (1)When any person committed for safe custody under the provisions of Regulation III of 1818, is received into any jail, an immediate report of the circumstance shall be made to the Inspector-General.
