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 4] [Entire Act] State of Punjab - Subsection Section 4(ii) in Punjab Jail Manual, 1996 (ii)There shall be a Department of Prisons and Correctional Services, dealing with adult and young offenders - their institutional care, treatment, aftercare, probation and other non-institutional services.
