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 36] [Entire Act] State of Haryana - Subsection Section 36(3) in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960 (3)The inmate shall be an indoor patient in the hospital and shall not leave until formally discharged therefrom.
