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 852] [Entire Act] State of Haryana - Subsection Section 852(1) in Punjab Jail Manual (1)If the permanent establishment of the jail is not sufficient to furnish the necessary number of warders to guard condemned prisoners, temporary establishment shall be entertained.
