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

State of Haryana - Subsection

Section 541(5) in Punjab Jail Manual

(5)If after the receipt of the copy of the judgment or order, a relative, friend or agent of the prisoner undertakes to make the appeal on his behalf and the prisoner consents to that course, the copy of the judgment shall be delivered to such relative, friend or agent as the case may be.