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 502 in Punjab Jail Manual, 1996 502. Association and segregation of prisoners. - Subject to the requirements of paragraph 488, convicted criminal prisoners may be confined either in association or individually in cells or partly in one way and partly in the other. [See 28 Act IX 1894].
