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 767] [Entire Act] State of Punjab - Subsection Section 767(3) in Punjab Jail Manual, 1996 (3)A condemned prisoner shall not be removed from his cell to the cell-yard or vice versa for any purpose, except in the presence of the head-warder.
