Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 676] [Entire Act]

State of Punjab - Subsection

Section 676(1) in Punjab Jail Manual, 1996

(1)Prisoners may be conveyed by rail in-(a) ordinary second class carriages,
(b)second class carriages with iron-grated windows and iron railings between the compartments, and
(c)prison vans; (ordinarily to be used for the conveyance of prisoners sentenced to transportation).