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[Cites 0, Cited by 0] [Section 709] [Entire Act]

State of Punjab - Subsection

Section 709(1) in Punjab Jail Manual, 1996

(1)When a civil prisoner has been released, the balance (if any) of diet-money or sale-proceeds of clothing in the Government Treasury, shall, if received from a Civil Court Officer, be returned to the Court, but if received from the decree-holder, it shall be paid to him on his applying for it within 3 years.