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 601(2)] [Section 601] [Entire Act] State of Haryana - Subsection Section 601(2)(d) in Punjab Jail Manual (d)Biluchis shall not, while confined in the Dera Ghazi Khan Jail, have their hair cut or removed in any way, and,