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 275 in Punjab Jail Manual, 1996 275. Arms of warders. (1)Every warder shall be provided with a military breach-loading fire-arm and buck-shot ammunition.(2)All arms and ammunition shall, when not in actual use, be securely kept in the armoury.
