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 507] [Entire Act] State of Haryana - Subsection Section 507(a) in Punjab Jail Manual (a)any special order he may have to give relative to any prisoner, e.g., the imposition or removal of fetters, permission to hold an interview or write a letter, separation by night &c,
