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 148] [Entire Act] State of Punjab - Subsection Section 148(3) in Punjab Jail Manual, 1996 (3)The Officer in medical charge of a jail has full discretion to dispense with vaccination or Revaccination in any case, including those of the nature specified in clauses (1) and (2), in which he considers it undesirable or unnecessary.
