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 16] [Entire Act]

State of Punjab - Subsection

Section 16(3) in Punjab Detenus (Conditions of Detention) Order, 1981

(3)The Superintendent shall have the discretion to allow additional correspondence beyond the limitation prescribed in sub clause (2) in case of absolute necessity and the Superintendent shall use his discretion in favour of the detenu whenever the detenu happens to be odged in a Jail away from his normal place of residence.