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 745] [Entire Act] State of Punjab - Subsection Section 745(1) in Punjab Jail Manual, 1996 (1)A child under the age of four years, the offspring of a female prisoner, shall if it has not been weaned or if it has been weaned and no friend or relative can be found to take charge of it be admitted to jail with its mother.
