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] [Entire Act] State of Punjab - Section Section 20 in Punjab Detenus (Conditions of Detention) Order, 1981 20. Watches. - A detenu shall be allowed to keep either a wrist watch or a time piece at his own expense but no responsibility for its safety will be taken by the Govt.
