Legal Document View

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
[Cites 0, Cited by 0] [Section 607(2)] [Section 607] [Entire Act]

State of Haryana - Subsection

Section 607(2)(c) in Punjab Jail Manual

(c)has not been placed in his possession by proper authority for introduction into or removal from the jail or for the purpose of being supplied to any prisoner.