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 Haryana - Section Section 204L in Punjab Jail Manual 204L. [ Security. [P.G. No. 32475-Jails dated 5th November, 1930.] - Every Deputy Superintendent permanently appointed shall be required to furnish security as laid down in paragraph 341.]
