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 531A] [Entire Act] State of Haryana - Subsection Section 531A(7) in Punjab Jail Manual (7)In the case of females referred to in clause (e) rule 3 such commitment may on the recommendation of the Deputy Commissioner for Criminal Tribes, Punjab, be made co-extensive with the period of detention of the husband or guardian of such female.
