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 532] [Entire Act] State of Punjab - Subsection Section 532(b) in Punjab Jail Manual, 1996 (b)informed of his liability to be fired on if he joins in any riot or disturbance, or attempts to escape or neglects to pursue the course laid down for his guidance, and
