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 997] [Entire Act] State of Punjab - Subsection Section 997(2) in Punjab Jail Manual, 1996 (2)No convicted prisoner, whether his appeal (if any) has been disposed of or not, shall be confined in a subsidiary jail unless he can undergo a week or more of his sentence in the affiliated jail.
