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 22] [Entire Act] State of Punjab - Subsection Section 22(3) in Punjab Detenus (Conditions of Detention) Order, 1981 (3)In the interest of discipline, the Superintendent shall have full authority in withdrawing any facility that may be given for recreation purposes.
