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 165] [Entire Act] State of Punjab - Subsection Section 165(7) in Punjab Jail Manual, 1996 (7)to keep a vigilant watch on any prisoner suspected of malingering, or whose soundness of mind is a matter of doubt, and report the result of his observations to the Medical Officers; and
