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 601] [Entire Act] State of Haryana - Subsection Section 601(1) in Punjab Jail Manual (1)The hair of every convict sentenced to rigorous or simple imprisonment, and of every under-trial prisoner shall be trimmed only to such extent, and at such times as may be necessary for the purposes of securing health and cleanliness.
