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] [Entire Act] State of Punjab - Section Section 29 in Punjab Jail Manual, 1996 29. Channel of Communication. - In the absence of any direction to the contrary, the Inspector-General shall be the channel of communication between the Government and all Superintendents and other officers of the Prisons Department.
