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 973] [Entire Act] State of Punjab - Subsection Section 973(2) in Punjab Jail Manual, 1996 (2)No material alterations or additions to a building may be made without the approval of the Superintending Engineer nor may any building be dismantled or new building constructed without permission obtained from or through him as the case may be.
