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 30] [Entire Act] State of Punjab - Subsection Section 30(6) in The Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960 (6)The total period of detention or stay of an inmate ordered by the Court shall on no account be increased by any transfer under sub-rule (1).
