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 3] [Entire Act] State of Punjab - Subsection Section 3(b) in Punjab Open Air Jails Rules, 1978 (b)in case he is a prisoner sentenced to more than seven years or sentenced to life imprisonment he has undergone one-fourth of the substantive sentence:
