Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 856 in Punjab Jail Manual, 1996

856. Clothing of prisoners sentenced to simple imprisonment.

- Under the authority conveyed in the preceding rule, all prisoners sentenced to simple imprisonment who are not habituals, shall be permitted to wear their own clothing, while in jail but should not be allowed to wear political symbols.