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 492 in Punjab Jail Manual, 1996 492. Time of interview of civil prisoners. - Civil prisoners may see their friends and relations at such times and under such restrictions as the Superintendent may appoint and the presence of the jail officer shall not be necessary.
