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 821] [Entire Act] State of Haryana - Subsection Section 821(1) in Punjab Jail Manual (1)Convicts sentenced to simple imprisonment shall be subject to as little restriction as is consistent with the maintenance of order and discipline in the Jail.
