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 559] [Entire Act] State of Punjab - Subsection Section 559(3) in Punjab Jail Manual, 1996 (3)In the latter case he shall state what extent of punishment he thinks the prisoner can undergo without injury to his health. [Sec. 50 of Act IX of 1894]
