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State of Punjab - Section

Section 573 in Punjab Jail Manual, 1996

573. Readmission to the remission system of a prisoner removed therefrom.

- The Superintendent may, with the previous sanction of the Inspector-General, readmit to the remission system any prisoner who has been removed therefrom under rules framed under clause (3) of section 59 of the Act. Such a prisoner shall, earn remission under these rules from the commencement of the month following such readmission.