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 7 in Punjab Jail Manual 7. [ District Jails. [G. I. No. 121, dated 14th March, 1900 and P.O. No. 143, dated 31st March, 1900.] - All Jails, other than Central Jails and Special Jails, shall be deemed to be District Jails.]
