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 147] [Entire Act] State of Punjab - Subsection Section 147(4) in Punjab Jail Manual, 1996 (4)When a prisoner with injury on his body is admitted into a prison from police custody, his medical examination shall be conducted in the manner prescribed in sub-para (I) of Para 396.
