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 417 in Punjab Jail Manual

417. Procedure on recapture of a prisoner.

(1)On the recapture of a prisoner, the fact shall be notified to all officers who have been addressed under paragraph 412.
(2)A recaptured prisoner may be admitted into and detained in jail on the authority of his original warrant; the time he was at large does not count as sentence served.