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 352] [Entire Act] State of Punjab - Subsection Section 352(1) in Punjab Jail Manual, 1996 (1)Prisoners are not to be ordinarily confined in irons as per the Hon'ble Supreme Court orders dated 1.5.1995 in Writ Petition No. 22 of 1995.
