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 1013] [Entire Act] State of Punjab - Subsection Section 1013(3) in Punjab Jail Manual, 1996 (3)A convict sweeper, or bhistie if required of the casual class, who has passed one-half or more of his sentence and has not more than six months' unexpired term remaining, may be employed outside.
