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 1141] [Entire Act] State of Haryana - Subsection Section 1141(2) in Punjab Jail Manual (2)No convicted prisoner, whether his appeal (if any) has been disposed of or not, shall be confined in a subsidiary jail for a longer period than 3 months without the sanction of the Inspector-General.
