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 281] [Entire Act] State of Punjab - Subsection Section 281(f) in Punjab Jail Manual, 1996 (f)challenging after dark, to warn the person challenged, if the reply is unsatisfactory, to stand until the officer in charge of the picket arrives, bringing his rifle at the same time to "the charge";
