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 656] [Entire Act] State of Punjab - Subsection Section 656(h) in Punjab Jail Manual, 1996 (h)convicts whose transfer for any other reason is necessary or desirable, whether owing to the insecurity of the jail, the character of the prisoner, or his possessing friends or relatives amongst the establishment.
