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 678] [Entire Act] State of Punjab - Subsection Section 678(1) in Punjab Jail Manual, 1996 (1)Every military prisoner, civil prisoner if insane, violent or dangerous, and all parties of prisoners and guards when, inclusive of guards, the party exceeds five in number, shall be despatched in reserved compartments.
