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 705] [Entire Act] State of Punjab - Subsection Section 705(i) in Punjab Jail Manual, 1996 (i)on the amount mentioned in the warrant for his detention being paid to the officer in charge of the civil prison;
