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 339] [Entire Act] State of Punjab - Subsection Section 339(e) in Punjab Jail Manual, 1996 (e)At times of alarm, all prisoners inside the jail shall be locked into the nearest or most convenient ward, workshop or other building and warders on duty will keep a watch on the places of confinement of prisoners.
