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 767] [Entire Act] State of Haryana - Subsection Section 767(2) in Punjab Jail Manual (2)They shall be carefully searched in the presence of the Deputy Superintendent and of the officer in command of the Police escort, from whom a receipt (Form No. 159) shall be taken for the prisoners, property and documents made over to him.
