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 1157] [Entire Act] State of Haryana - Subsection Section 1157(3) in Punjab Jail Manual (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.
