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 208 in Punjab Jail Manual

208. [ Deputy Superintendent to make over charge when he leaves the Jail. [Part II, Rule 129.]

- The Deputy Superintendent shall, before leaving the Jail for any purpose whatsoever, and on every occasion on which he proposes to leave the Jail, make over charge of the Jail to the next senior officer in rank present, and shall record the fact that he has done so in his journal. The officer receiving charge shall, thereupon, countersign the entry made in acknowledgement of having done so.]