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] [Entire Act] State of Punjab - Section Section 760 in Punjab Jail Manual, 1996 760. Information to be intimated to prisoner. - The date fixed for the execution, the periods within which petitions must be despatched and the result of the petition in each case, shall be intimated to the condemned prisoner by the Deputy Superintendent.
