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 396] [Entire Act] State of Punjab - Subsection Section 396(3) in Punjab Jail Manual, 1996 (3)In the case of female prisoners, the search and examination shall be carried out by the female warder under the general or special orders of the Medical Officer. [Section 24 Act IX of 1894]
