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 589] [Entire Act] State of Punjab - Subsection Section 589(9) in Punjab Jail Manual, 1996 (9)Any convict suspected of being unfit at any time to do extra work, shall be brought to the notice of the Medical Officer with a view to his being stopped from doing extra work.
