Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 498 in Punjab Jail Manual

498. Property tendered for certain prisoners not to be received.

- Property tendered at a jail on behalf of a prisoner already transferred to another jail shall not be accepted, but the person who tenders the property shall, if he so desires, be informed of the jail to which the prisoner has been transferred, so that he may send the property to him.