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 589] [Entire Act] State of Punjab - Subsection Section 589(10) in Punjab Jail Manual, 1996 (10)The remission to be allowed to a convict whether on tasked or untasked labour should not exceed the limits prescribed in the Jail Manual.
