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 Haryana - Section Section 812 in Punjab Jail Manual 812. Charge of the undertrial ward. - The undertrial ward should be placed under the charge of a warder and visited regularly by the gangs employed on sweeping and supplying food and water.
