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 321] [Entire Act] State of Haryana - Subsection Section 321(b) in Punjab Jail Manual (b)to know the number of prisoners in his charge, to count them frequently during his turn of duty and to satisfy himself that he has in his custody, not only the correct number, but the particular prisoners for whom he is responsible,
