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 576] [Entire Act] State of Haryana - Subsection Section 576(c) in Punjab Jail Manual (c)Rules Framed By The Local Government Under Section 60 of The Prisons Act, 1894 To Regulate The Classification and Treatment of Convicted and Undertrial Prisoners
