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 726] [Entire Act] State of Punjab - Subsection Section 726(1) in Punjab Jail Manual, 1996 (1)An unconvicted criminal prisoner shall be subjected to as little interference as is consistent with the maintenance of order and discipline in the jail, but he shall keep himself and his clothing and bedding clean.
