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 4] [Entire Act] State of Punjab - Subsection Section 4(i) in Punjab Jail Manual, 1996 (i)Punjab Jail Department shall protect society and shall endeavour to reform and reassimilate offenders in the social milieu by giving them appropriate correctional treatment.
