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 602] [Entire Act] State of Haryana - Subsection Section 602(3) in Punjab Jail Manual (3)Prisoners who are more than forty-five years of age, may, on the recommendation of the Medical Officer, be permitted to grow their hair to the extent necessary for the maintenance of their health.
