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 64] [Entire Act] State of Punjab - Subsection Section 64(d) in Punjab Jail Manual, 1996 (d)inquire into and adjudicate upon all alleged prison-offences and breaches of discipline, and to punish all those who are found guilty of having committed any such prison-offence or breach of discipline, in due course of law;
