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State of Punjab - Section

Section 421 in Punjab Jail Manual, 1996

421. Procedure when forwarding unclaimed property.

(1)With the property made over to the police under the preceding paragraph, a descriptive roll of the deceased prisoner and a certified copy of the record of such property, shall be forwarded.
(2)Any wish expressed by a dying prisoner as to the disposal of his property, shall be made known to the police to whom the property is made over.
(3)A receipt should be obtained for all unclaimed property made over to the police.