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 17] [Entire Act] State of Punjab - Subsection Section 17(ii) in Punjab Jail Manual, 1996 (ii)When it is proposed to apply for an increase to the permanent establishment of any jail proposition statement (P.F. 85) in triplicate should be submitted to the Government.
