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 306 in Punjab Jail Manual, 1996 306. Jail armoury. - A special room near the main gate shall be set apart for storing the arms and ammunition; it shall be furnished with suitable racks for all types of arms and pegs to hang accoutrements on.
