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 293] [Entire Act] State of Punjab - Subsection Section 293(2) in Punjab Jail Manual, 1996 (2)Whenever the Superintendent is of opinion that an officer deserves to have his security forfeited in part or whole, he shall refer the case to the Inspector General of Prisons and set forth fully his grounds for such opinion.
