Legal Document View

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
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 8 in Punjab Jail Manual, 1996

8. When a Central Jail may also be a District Jail.

(1)The State Government may declare any Central Jail to be District Jail for all or any purposes.
(2)The State Government may declare any Central or District Jail as a Special Jail for the confinement of habituals, professional, dangerous and organised criminals.
(3)The State Government may declare any Central Jail or any part thereof as Maximum Security Jail for the confinement of prisoners defined in Clause K of Para 3 the Manual.