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 194] [Entire Act] State of Punjab - Subsection Section 194(2) in Punjab Jail Manual, 1996 (2)The Deputy Superintendent shall not, without the sanction of the Superintendent, grant leave of absence to any subordinate, officer, or permit any such officer to remain absent, for any period exceeding four hours at any one time.
