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 134(2)] [Section 134] [Entire Act] State of Haryana - Subsection Section 134(2)(b) in Punjab Jail Manual (b)he shall have executed an agreement setting out the terms subject to which he is to hold the appointment.