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 187] [Entire Act] State of Punjab - Subsection Section 187(4) in Punjab Jail Manual, 1996 (4)No person shall, without the previous sanction of the Inspector-General, at any time be employed as a subordinate officer in any jail in which any relation or connection of his is confined as prisoner or employed as a subordinate officer.
