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 535] [Entire Act] State of Punjab - Subsection Section 535(5) in Punjab Jail Manual, 1996 (5)When a Superintendent feels any doubt as to the validity of any plea advanced by a prisoner on grounds of caste or religion he should refer the matter for the orders of the Inspector-General whose decision shall be final.
