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 2] [Entire Act] State of Punjab - Subsection Section 2(b) in Punjab Open Air Jails Rules, 1978 (b)'eligible prisoner' means a prisoner who is eligible for being detained in Open Air Jail under rule 3 and includes a prisoner who is selected for being detained in such jail by the Inspector General of Prisons under rule 4;
