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 932 in Punjab Jail Manual, 1996 932. Removal from barrackes. - The Medical Officer shall exercise his discretion as to the time at which the sick prisoners shall be taken out of their wards.
