Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(d) in Punjab Jail Manual

(d)see every prisoner then in confinement in the Jail, noting any circumstances of importance requiring attention, such as the adaptation of tasks to physique and capabilities, the condition and sufficiency of the clothing, the employment of fetters, the working of the remission system, the award of punishments and afford every prisoner a reasonable opportunity of making any application or complaint and investigation such as relate to Jail discipline;