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 228] [Entire Act] State of Punjab - Subsection Section 228(d) in Punjab Jail Manual, 1996 (d)No warder who is illiterate or who does not possess educational qualifications prescribed from time to time shall be permanently or even temporarily promoted to Head Warder.
