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 795] [Entire Act] State of Haryana - Subsection Section 795(2) in Punjab Jail Manual (2)Where a judgment-debtor has been arrested the court may release him if in its opinion he is not in a fit state of health to be detained in the Civil prison.
