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 100] [Entire Act] State of Punjab - Subsection Section 100(3) in Punjab Jail Manual, 1996 (3)Every action taken under sub-rule (2) shall forthwith be reported by the Superintendent to the Inspector-General giving full justification therefor and the Inspector-General may confirm, modify or cancel such order.
