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 19] [Entire Act] State of Punjab - Subsection Section 19(3) in The Punjab Probation of Offenders Rules, 1962 (3)being in charge of any institution or other premises referred to in [Rule 291 that may be assigned] [Substituted by G.S.R. 6/CA-20-58-8-18 And (1) 64 dated 20.12.1963.];
