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 231 in Punjab Jail Manual, 1996 231. When a warder gets leave or is suspended. - When a warder is granted leave or suspended the Superintendent of the Jail to which the warder is at the time attached shall make his own arrangements for carrying on the work of the absentee.
