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 321] [Entire Act] State of Haryana - Subsection Section 321(e) in Punjab Jail Manual (e)to see that any prisoner who has to go to the latrine at unauthorised times is made over to the charge of a responsible officer whilst away from the gang,
