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 180] [Entire Act] State of Punjab - Subsection Section 180(1) in Punjab Jail Manual, 1996 (1)No officer of any jail shall, at any time under any circumstances or on any pretext, strike any prisoner otherwise than in the pursuance of his duty in giving effect to punishment lawfully inflicted or to any other provision of the law.
