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 411] [Entire Act] State of Punjab - Subsection Section 411(h) in Punjab Jail Manual, 1996 (h)Every prisoner shall be allowed to retain one pair of shoes for use in jail. Prisoners shall be allowed to retain a wood or plastic comb.
