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 130] [Entire Act] State of Punjab - Subsection Section 130(5) in Punjab Jail Manual, 1996 (5)The Deputy Superintendent Factory shall be personally liable for any defalcations, loss or damage in any way due or attributable to any negligence, disobedience or-misconduct on his part.
