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 368A] [Entire Act] State of Haryana - Subsection Section 368A(f) in Punjab Jail Manual (f)[No lights] [For Haryana Substitute :- 'No exposed light' in place of words 'No light'. See Haryana correction slip No. 32 dated 9.2.1984.] or smoking should be allowed inside the armoury.
