Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(8) in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960

(8)The Superintendent may at his/her discretion grant interviews or allow the despatch or receipt of letters at short intervals than those provided in sub-rule (4) in spite of the inmate's misconduct, if he/she considers that special or urgent grounds exist for such concession.