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[Cites 0, Cited by 0] [Section 530] [Entire Act]

State of Haryana - Subsection

Section 530(2) in Punjab Jail Manual

(2)In the event of no relative appearing to receive her and she is young or likely to be led astray, she should, if willing to accept the escort, be sent to her home in charge of the female warder or a respectable woman entertained for the purpose. If this escort is not considered necessary, the prisoner shall be released in the ordinary way.