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 32] [Entire Act] State of Punjab - Subsection Section 32(2) in Punjab Jail Manual, 1996 (2)The State Government may empower the officer in charge of the jail in which such person may be detained to discharge all or any of the functions of the Inspector-General under sub-section (1).
