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 160] [Entire Act] State of Punjab - Subsection Section 160(f) in Punjab Jail Manual, 1996 (f)be responsible to ensure that all allopathic medicines, instruments, all locally purchased medicines and medical stores charged in the jail accounts are faithfully and solely used in the service of the jail; and
