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 790] [Entire Act] State of Punjab - Subsection Section 790(2) in Punjab Jail Manual, 1996 (2)Whenever a person belonging to Class 1 or Class 2 is detained in a jail for more than a month, the fact shall be reported to the Inspector-General.
