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 766] [Entire Act] State of Punjab - Subsection Section 766(2) in Punjab Jail Manual, 1996 (2)At no other time shall the door of the cell in which a condemned prisoner is confined, be opened without securing him against the possibility of using violence or, unless at least three members of the establishment are present.
