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 202] [Entire Act] State of Punjab - Subsection Section 202(1) in Punjab Jail Manual, 1996 (1)Any subordinate officer, desiring to make any complaint of any kind shall do so, in writing, to the Superintendent within twenty-four hours of the occurrence of the cause of complaint.
