Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(iv) in Punjab Detenus (Conditions of Detention) Order, 1974

(iv)In case the detenu does not wish to wear Jail clothes and cannot get clothes of his own, clothes can be made according to his specifications; provided the cost of clothing for summer and winter wear does not exceed the scale of clothing laid down for the class to which the detenu belongs.