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 2] [Entire Act] State of Punjab - Subsection Section 2(d) in Punjab Open Air Jails Rules, 1978 (d)'Open Air Jail' means any place used as such permanently under the orders of the State Government for the detention of prisoners and includes all lands and buildings appurtenant thereto.
