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 187] [Entire Act] State of Punjab - Subsection Section 187(2) in Punjab Jail Manual, 1996 (2)Every person appointed to be a warder in a jail shall enter into an agreement with the appointing authority not to resign his appointment within two years of the date of his appointment.
