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 408] [Entire Act] State of Punjab - Subsection Section 408(3) in Punjab Jail Manual, 1996 (3)If the prisoner can write, he shall be required to sign the list in token of the correctness thereof and of the objections (if any) noted thereon.
