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 19] [Entire Act] State of Punjab - Subsection Section 19(1) in Punjab Jail Manual, 1996 (1)The Inspector-General may, from time to time, in respect of any jail and correctional staff entertain or sanction the entertainment of temporary establishment in accordance with the provisions of the Punjab Financial Rules.
