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 350] [Entire Act] State of Punjab - Subsection Section 350(3) in Punjab Jail Manual, 1996 (3)The Superintendent should ensure that there is no structural defect in the enclosure wall, gratings or in any other part of the building which can be source of support to any convict who intends to escape.
