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] [Entire Act] State of Haryana - Section Section 9 in Punjab Jail Manual 9. [ When a Central Jail may also be District Jail. [G.I. No. 121, dated 14th March 1900 and P.G. No. 143, dated 31st March 1900.] - The Local Government may declare any Central Jail to be for all or any purposes also a District Jail.]
