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 589] [Entire Act] State of Punjab - Subsection Section 589(4) in Punjab Jail Manual, 1996 (4)To ensure that the system of grant of special remission operates with as little unevenness as possible, the Superintendent should fix a high minimum out-turn of work for professional or habitual prisoners employed on tasked labour.
