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[Cites 0, Cited by 0] [Section 541] [Entire Act]

State of Punjab - Subsection

Section 541(2) in Punjab Jail Manual, 1996

(2)A jail official - if introduced into or removed from any jail or supplied to any prisoner and such article -
(a)has not been issued or sanctioned, for his personal use by proper authority;
(b)is not an article of clothing necessary for his personal wear; or
(c)has not been placed in his possession by proper authority for introduction into or removal from the jail or for the purpose of being supplied to any prisoner;