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] [Entire Act] State of Punjab - Section Section 230 in Punjab Jail Manual, 1996 230. On the occurrence of permanent vacancy. - When a permanent vacancy occurs in any jail, the Superintendent shall report the fact to the Superintendent of the Headquarters Jail at once, with a view to the vacancy being filled up.
