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 288A] [Entire Act] State of Haryana - Subsection Section 288A(3) in Punjab Jail Manual (3)The Superintendent of any Jail may deprive a warder or a head-warder of one or more good conduct stripes for any act of misconduct, subject to confirmation by the Superintendent of the Headquarters Jail of the circle to which his Jail belongs.
