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 654] [Entire Act] State of Punjab - Subsection Section 654(2) in Punjab Jail Manual, 1996 (2)Any prisoner, whose detention in a prison of the State in which he is undergoing sentence is deemed inexpedient, may be removed with the previous consent of Inspector-General of Prisons of the State to which it is proposed to remove him.
