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[Cites 0, Cited by 0] [Section 607(3)] [Section 607] [Entire Act]

State of Haryana - Subsection

Section 607(3)(a) in Punjab Jail Manual

(a)is not required for his personal use while within the jail and has not been declared by him before entering the jail, and the introduction into or removal from the jail, or possession, of which while in the jail, has not been permitted by proper authority;