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[Cites 0, Cited by 0] [Section 541] [Entire Act]

State of Haryana - Subsection

Section 541(3) in Punjab Jail Manual

(3)A prisoner or official deputed to write an appeal, shall do so at the appellant's dictation, and shall neither make any suggestions to the prisoner as to what should be stated, nor add anything to what the prisoner himself desires to have stated in the appeal.