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 101] [Entire Act] State of Punjab - Subsection Section 101(a) in Punjab Jail Manual, 1996 (a)examine or cause to the examined the warrant or order under which such prisoner is committed to the the jail and satisfy himself that it is in all respects complete, in order and valid;
