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 659 in Punjab Jail Manual, 1996 659. Transfer of prisoners for purpose of release. - Convicted female, Juveniles and P.R./T. prisoner be transferred to the District/Central Jail nearest to their Home District, 30 days prior to their release.
