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 996] [Entire Act] State of Punjab - Subsection Section 996(1) in Punjab Jail Manual, 1996 (1)A "subsidiary jail" means any place so declared by the State Government by general or special order, and used permanently or temporarily under that authority for the detention of prisoners. It includes all lands and buildings appurtenant thereto;
