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 238] [Entire Act] State of Punjab - Subsection Section 238(3) in Punjab Jail Manual, 1996 (3)The Superintendent of any jail may deprive a warder or head warder of one or more good conduct stripes for any act of mis-conduct, subject to confirmation by the Superintendent of the Headquarters Jail of the circle to which his jail belongs.
