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 754] [Entire Act] State of Punjab - Subsection Section 754(1) in Punjab Jail Manual, 1996 (1)In every jail which is provided with a separate juvenile ward, such ward should be cellular for the separation of the prisoners at night. If a suitable ward does not exist, juvenile prisoners should be confined in cells by night.
