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 804] [Entire Act] State of Punjab - Subsection Section 804(3) in Punjab Jail Manual, 1996 (3)A person who is confined under observation is, if sane, liable to jail discipline.Note. - Rules for the guidance of Executive and Judicial Officers in dealing with criminal lunatics will be found in Appendix No. XII.
