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 382] [Entire Act] State of Punjab - Subsection Section 382(b) in Punjab Jail Manual, 1996 (b)this rule shall not be deemed to apply to persons undergoing imprisonment under the provisions of Section 122 of the Code of Criminal Procedure, 1973.
