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 228] [Entire Act] State of Punjab - Subsection Section 228(b) in Punjab Jail Manual, 1996 (b)Men who have been dismissed and whose appeals have been rejected by the Inspector-General, or who have allowed the period of appeal to pass by without appealing, shall be removed and the men below them moved up subject to clause (d)
