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 Punjab - Section

Section 419 in Punjab Jail Manual, 1996

419. Disposal of property of an escaped prisoner.

- The money and other property of every prisoner who escapes shall be retained at jail from which he effected his escape for one year after the date of his escape. If the prisoner is not recaptured within that period, his money and other property (if any), shall be made over to the police as being unclaimed property.