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 217] [Entire Act] State of Punjab - Subsection Section 217(c) in Punjab Jail Manual, 1996 (c)after having complied with the requirements of clauses (a) and (b), deliver the keys of the several wards, cells and other compartments to the Deputy Superintendent and record in a register to be kept for this purpose that she had done so.
