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 200] [Entire Act] State of Haryana - Subsection Section 200(2) in Punjab Jail Manual (2)No leave will be granted to any of these officers except in the case of sickness of very great urgency from the 15th December to the 15th February that is at the time of the preparation of the annual statistics and report.
