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[Cites 0, Cited by 0] [Section 449] [Entire Act]

State of Punjab - Subsection

Section 449(1) in Punjab Jail Manual, 1996

(1)On the release of a prisoner, upon the expiry of his sentence or on bail, his warrant shall be returned to the Court which (and not, by name, to the officer who) issued it, with an endorsement showing the date and cause of release, and the date on which the warrant is returned.