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 757 in Punjab Jail Manual, 1996 757. Detention in a Borstal Institution and Juvenile Jail not a dis-qualification for Govt, services. - Detention in a Borstal Institution and Juvenile Jail will not disqualify an inmate for employment under Government.
