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 504] [Entire Act] State of Punjab - Subsection Section 504(a) in Punjab Jail Manual, 1996 (a)If there are juveniles in the jail, and there are not sufficient means for separating them by night in the juvenile ward, the cells shall, in preference to any other class of prisoners, be occupied by juveniles for this purpose.
