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 215] [Entire Act] State of Punjab - Subsection Section 215(2) in Punjab Jail Manual, 1996 (2)remove from such prisoner all money or other articles found on her, including (if such prisoner is not, by law, entitled to retain it) her wearing apparel and (in such cases) shall provide her with a complete jail out-fit; and
