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] [Section 490] [Entire Act]

State of Haryana - Subsection

Section 490(2) in Punjab Jail Manual

(2)If the prisoner acknowledges the correctness of the list - the fact that he does so, - and if the prisoner makes any objection to any entry in or to the omission of any article from the list - the nature of the objection shall be noted on the list.