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] [Entire Act] State of Punjab - Section Section 203 in Punjab Jail Manual, 1996 203. Combined action amongst officers prohibited. - Subordinate officers are prohibited from taking any part in any joint or combined action with a view to agitating for the redress of any grievance or supposed grievance, or for any other purpose whatsoever.
