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 19(2)] [Section 19] [Entire Act] State of Punjab - Subsection Section 19(2)(viii) in Punjab Detenus (Conditions of Detention) Order, 1981 (viii)willfully damages any property belonging to Government or tempers with any lock, lamp or light in the Jail; or