Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 497 in Punjab Jail Manual, 1996

497. Accommodation for prisoners.

- The State Government shall provide, for the prisoners in the territories, under such Government, accommodation in prisons constructed and regulated in such manner as to comply with the requisitions of the Prisons Act, 1894 in respect of the separation of prisoners. [Sec. 4 Act IX of 1894].