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 547] [Entire Act] State of Punjab - Subsection Section 547(2) in Punjab Jail Manual, 1996 (2)Change of labour to some more irksome or severe form for such period as may be prescribed by rules made by the Governor-General in Council;
