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 Haryana - Section Section 204 in Punjab Jail Manual 204. [ Definition. [P.G. No. 32475 - Jails dated 5th November 1930.] - The Service of Deputy Superintendents in the Punjab Jail Department hereafter called "the Service" is a subordinate service, but persons holding these appointments are gazetted officers.]
