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 26] [Entire Act] State of Punjab - Subsection Section 26(2) in Punjab Detenus (Conditions of Detention) Order, 1974 (2)The Superintendent shall withhold applications or representations addressed to Government by detenus which are couched in disrespectful or discourteous language.
