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 Haryana - Section Section 574 in Punjab Jail Manual 574. Separation of casuals. - If, at any time, there are more cells in jail than suffice for the separation of all convicts of habitual class, prisoners of the casual class shall be confined in cells, both by day and night, in rotation.
