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 666 in Punjab Jail Manual, 1996 666. Convicts not to be transferred unless they can be received. - No convict shall be transferred to another jail until it is ascertained from the Superintendent of the jail to which it is proposed to transfer him, that he can be received.
