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 240] [Entire Act] State of Punjab - Subsection Section 240(2) in Punjab Jail Manual, 1996 (2)When applying for the sanction of the Inspector-General (Form No. 179), details of the number of men entertained, the reasons for entertaining them and the time for which they shall be required, should be stated.
