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 734] [Entire Act] State of Punjab - Subsection Section 734(2) in Punjab Jail Manual, 1996 (2)They shall, with the exception of such as are classed habitual (who shall be required to wear the prescribed prison outfit), be permitted to retain their private clothing, but should not be allowed to wear political symbols.
