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 564] [Entire Act] State of Punjab - Subsection Section 564(i) in Punjab Jail Manual, 1996 (i)"prisoner" includes a person committed to prison in default of furnishing security to keep the peace or be of good behaviour and also a person convicted by a Military Court;
