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 787] [Entire Act] State of Punjab - Subsection Section 787(1) in Punjab Jail Manual, 1996 (1)a person who is charged with an offence, in respect of whose soundness of mind the Magistrate trying the case entertains doubts, and who is sent to a jail for medical observation, under section 330 of the Code of Criminal Procedure, 1973;
