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 869] [Entire Act] State of Haryana - Subsection Section 869(1) in Punjab Jail Manual (1)The officer in charge of a jail shall, when the gallows is not a fixture, make it over temporarily to the Military authorities whenever they make application for it.
