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 612] [Entire Act] State of Haryana - Subsection Section 612(2) in Punjab Jail Manual (2)change of labour to some more irksome or severe form for such period as may be prescribed by rules made by the Governor-General in Council;
