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 567] [Entire Act] State of Punjab - Subsection Section 567(g) in Punjab Jail Manual, 1996 (g)Ordinary remission can be earned throughout a period of imprisonment in lieu of fine which immediately follow and is continued with a substantive sentence of not less than three months;
