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 351] [Entire Act] State of Punjab - Subsection Section 351(1) in Punjab Jail Manual, 1996 (1)A full report of every serious assault committed by a prisoner on an officer of the jail and of every serious disturbance of combined outbreak amongst prisoners shall be submitted to the Inspector-General.
