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 3] [Entire Act] State of Punjab - Subsection Section 3(23) in The Punjab Public Service Commission (Additional Functions) Act, 1955 (23)"imprisonment" shall mean imprisonment of either description as defined in the Indian Penal Code (Act XLV of 1860);
