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 192] [Entire Act] State of Punjab - Subsection Section 192(1) in Punjab Jail Manual, 1996 (1)Residential quarters shall ordinarily be provided at each jail for the Deputy Superintendent, Assistant Superintendent, Welfare Officer, Medical Personnel, and the staff of warders.
