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 508] [Entire Act] State of Punjab - Subsection Section 508(C) in Punjab Jail Manual, 1996 (C)Rules framed by the State Government Under Section 59 of the Prison Act, 1894 to regulate the Classification and Treatment of Convicted and Under-trial Prisoners
