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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 269] [Entire Act] State of Haryana - Subsection Section 269(1) in Punjab Jail Manual (1)Every warder entertained in any Jail shall be informed at the time at which he is entertained, that his appointment is made subject to his being liable to serve at any Jail or place in the Province.
