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] [Entire Act] State of Punjab - Section Section 751 in Punjab Jail Manual, 1996 751. Juveniles not sent to a Certified School. - Juvenile convicts who are not sent to a Certified School under the provisions of the East Punjab Children Act, 1949 shall, according to their sex, be detained or transferred to suitable jails as laid down in paragraph 656.
