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 747] [Entire Act] State of Punjab - Subsection Section 747(1) in Punjab Jail Manual, 1996 (1)No female prisoner shall, otherwise than under lawful authority, on any pretext leave or be removed from the female enclosure of the jail.
