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 686] [Entire Act] State of Haryana - Subsection Section 686(2) in Punjab Jail Manual (2)In every jail proper means and appliances shall be provided for voluntary employment of convicts sentenced to undergo simple imprisonment, as provided in Section 36 of the Prison Act, 1894.
