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] [Entire Act] State of Punjab - Section Section 908 in Punjab Jail Manual, 1996 908. Disposal of vomitted matter and stools in certain cases. - When any prisoner is attacked with cholera or with violent dysentery or diarrhoea and vomitting, the stool and vomitted matter should be treated with some strong disinfectant and burnt.
